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[Cites 0, Cited by 0] [Section 498] [Entire Act]

State of Jharkhand - Subsection

Section 498(3) in Jharkhand Municipal Act, 2011

(3)The Municipal Commissioner or the Executive Officer or, if he so directs, any other officer of the municipality of such rank as may be specified by him, other than an officer who has issued such notice, shall, after hearing the person concerned or his agent duly authorized by him, in writing, in this behalf and after considering the circumstances of the case, make such order, either confirming or modifying or canceling the notice, as he thinks fit.