Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Entire Act]

State of Jharkhand - Section

Section 426 in Jharkhand Municipal Act, 2011

426. Prohibition of erection without sanction.

- No person shall construct, or erect, or commence to construct any building or any structure of a permanent nature or execute any of the work relating to the construction of building including addition, alteration or modification of an existing building in any municipal area, save and except in accordance with building regulation and until approval is accorded by competent authority of the ULB.