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[Cites 0, Cited by 0] [Section 324(2)] [Section 324] [Entire Act]

State of Bihar - Subsection

Section 324(2)(a) in The Bihar Municipal Act, 2007

(a)Notwithstanding anything contained elsewhere in this Act or in any Rules or Regulations made thereunder, no owner of any building, and no person engaged in the construction of any building on behalf of the owner thereof, shall allow storage or stagnation of water in the site for the construction of such building and every such owner or every such person, as the case may be, shall completely empty all collections of such water at least once in a week.