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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Jharkhand - Subsection

Section 432(1) in Jharkhand Municipal Act, 2011

(1)The Municipal Commissioner or the Executive Officer shall not pass any adverse order against the owner, occupier or any person responsible for construction of a building or structure of permanent nature in breach or violation of approved building construction plan or any breach or contravention of building regulation or other parameters under this Act unless the person concerned has been afforded opportunity against such adverse order to be passed by the Municipal Commissioner or the Executive Officer.