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[Cites 0, Cited by 0] [Section 137(1)] [Section 137] [Entire Act]

State of Bihar - Subsection

Section 137(1)(ii) in The Bihar Municipal Act, 2007

(ii)If, as the result of such subdivision, there are separate allotments of such holding or portion and if such allotments are made entirely independent and capable of separate enjoyment but not in conformity with the provision of this Act or of any Rules or bye-laws made thereunder, relating to buildings, the Chief Municipal Officer may, if he thinks fit, assess such portions separately after assigning to them separate number under this Chapter;