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[Cites 0, Cited by 0] [Section 205] [Entire Act]

State of Bihar - Subsection

Section 205(2) in The Bihar Municipal Act, 2007

(2)If any building, wall, fence or other structure is erected, or any railway or private street is constructed, on any drain, or water works without the permission as aforesaid, the Chief Municipal Officer may remove, or otherwise deal with, such erection or construction in such manner as he may think fit.