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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

State of Jharkhand - Subsection

Section 163(1)(iii) in Jharkhand Municipal Act, 2011

(iii)if, such separated portions of such holding or portion, are made, entirely independent and capable of separate enjoyment in conformity with the provisions of this Act or of any rules or regulations made thereunder, relating to buildings, the Municipal Commissioner or the Executive Officer shall assess such portion separately by assigning separate numbers thereto.