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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of Bihar - Subsection

Section 277(4) in The Bihar Municipal Act, 2007

(4)If the notice under sub-section (1) requiring the owner of the building to execute the works of improvement is not complied with, then, on the expiration of the period specified in the notice, the Chief Municipal Officer may himself do the works required to be done by the notice and recover the expenses incurred in connection therewith as an arrear of tax under this Act.