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[Cites 0, Cited by 0] [Section 546(1)] [Section 546] [Entire Act]

State of Jharkhand - Subsection

Section 546(1)(b) in Jharkhand Municipal Act, 2011

(b)if in consequence of the requisition of the premises, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change: