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

State of Bihar - Subsection

Section 340(4) in The Bihar Municipal Act, 2007

(4)Without prejudice to any other action that may be taken against any person, whether owner or occupier, contravening any provision of this Section, the Municipality may levy on such person such fine, not exceeding, in each case, rupees one hundred per square metre per month for the area under unauthorized use throughout the period during which such contravention continues, as may be provided by regulations.