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[Cites 0, Cited by 0] [Section 324] [Entire Act]

State of Jharkhand - Subsection

Section 324(3) in Jharkhand Municipal Act, 2011

(3)The authorized officer may, instead of removing any animal, food or drink, utensil or vessel seized under sub-section (2), leave the same in such safe custody as the Municipal Commissioner or the Executive Officer directs in order that it may be dealt with as hereinafter in this chapter provided; and no person shall remove it from such custody or interfere or tamper with it in any way while it is so retained.