Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

State of Bihar - Subsection

Section 215(1)(f) in The Bihar Municipal Act, 2007

(f)obstruct any officer or other employee of the Municipality in the discharge of his duties under chapter XXII, chapter XXIII and under this chapter or refuse, or wilfully neglect, to furnish him with the means necessary for the making of any entry, inspection, examination or inquiry thereunder in relation to any water or sewage work, or