Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 426] [Entire Act] State of Bihar - Subsection Section 426(2) in The Bihar Municipal Act, 2007 (2)Any such Regulation may also provide that a person contravening that regulation shall be required to remedy, so far as lies in his power, the mischief, if any, caused by such contravention.
