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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(68) in The Bihar Municipal Act, 2007

(68)"nuisance" includes any act, omission, place or thing which causes, or is likely to cause, injury, danger, annoyance, offence to the sense of sight, smell or hearing, or disturbance to rest or sleep, or which is, or may be, dangerous to life or injurious to health or property;