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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Bihar - Subsection

Section 318(2) in The Bihar Municipal Act, 2007

(2)On receipt of information of construction in breach or violation of approved building construction plan submitted by registered Architect, Chief Municipal Officer shall forthwith stop the construction of such building and shall proceed to take such action against the erring person including demolition of erected building or structure as is permitted under this Act or Rule, Regulation or building bye-law.