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[Cites 0, Cited by 0] [Section 278(7)] [Section 278] [Entire Act]

State of Bihar - Subsection

Section 278(7)(i) in The Bihar Municipal Act, 2007

(i)any other work including the demolition of any building or any part thereof which, in the opinion of the Chief Municipal Officer, is necessary for executing any of the works as aforesaid.