Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 450] [Entire Act] State of Jharkhand - Subsection Section 450(2) in Jharkhand Municipal Act, 2011 (2)The Municipal Commissioner or the Executive Officer or any officer authorised by the Municipal Commissioner or the Executive Officer may inspect any existing building at any time by giving seven days notice in advance.
