Section 402(2)(a) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 0] [Section 402(2)] [Section 402] [Entire Act]

State of Bihar - Subsection

Section 402(2)(a) in The Bihar Municipal Act, 2007

(a)direct the person responsible for such nuisance or the owner of the land or the building on which such nuisance exists to take, within such period as may be specified in the order, such measures for abating, preventing, removing or remedying such nuisance as may appear to the Municipal Magistrate to be practicable and reasonable, and may direct the Chief Municipal Officer to enforce any of the provisions of this Act or the Rules or the Regulations made thereunder for prevention of such nuisance, and

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State of Bihar - Subsection

Section 402(2)(a) in The Bihar Municipal Act, 2007