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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(1) in The Bihar State Housing Board Act, 1982

(1)Every police officer shall arrest any person who commits in this view any offence against this Act or any Rule made thereunder if the name and address of such person be unknown to him or if such person on demand declines to give his name and address or gives a name or address which such officer has reason to believe to be false.