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[Cites 0, Cited by 0] [Section 340] [Entire Act]

State of Bihar - Subsection

Section 340(6) in The Bihar Municipal Act, 2007

(6)Any person aggrieved by an order of the Chief Municipal Officer under subsection (5) may, within thirty days from the date of the order, prefer an appeal against the order to the Municipal Building Tribunal whose decision in the matter shall be final and conclusive.