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[Cites 0, Cited by 0] [Section 215(2)] [Section 215] [Entire Act]

State of Jharkhand - Subsection

Section 215(2)(e) in Jharkhand Municipal Act, 2011

(e)if, after receipt of a notice, in writing, from the Municipal Commissioner or the Executive Officer requiring him to refrain from so doing, the owner or the occupier of the premises continues to use the water or to permit the same to be used in contravention of the provisions of this Act or the regulations made thereunder,