Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Bihar - Section

Section 414 in The Bihar Municipal Act, 2007

414. Prohibition against removal or obliteration of notice.

- No person shall, without authority, remove, destroy, deface or otherwise obliterate any notice exhibited by or under the orders of the Municipality, or any Municipal Authority, or any officer or other employee of the Municipality specified by the Chief Municipal Officer in this behalf.