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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Jharkhand - Subsection

Section 209(1) in Jharkhand Municipal Act, 2011

(1)Notwithstanding any law for the time being in force with regard to this provision, no person shall, except with the prior permission, in writing, of the Municipal Commissioner or the Executive Officer, sink any tube-well or dig or construct any new well, tank, pond, deep boring, cistern or fountain in any municipal area.