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[Cites 0, Cited by 0] [Section 453] [Entire Act]

State of Jharkhand - Subsection

Section 453(2) in Jharkhand Municipal Act, 2011

(2)If, in any case, such permission is given, no change of occupancy or use shall be allowed before necessary alterations or provisions have been made to the satisfaction of the Municipal Commissioner or the Executive Officer and in accordance with the provisions of this Act and the rules and the regulations made thereunder and any other law for the time being in force.