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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Jharkhand - Subsection

Section 337(1) in Jharkhand Municipal Act, 2011

(1)No person shall, without the previous permission in writing of the Municipal Commissioner or the Executive Officer, cut down any tree or cut off a branch of any tree, or erect or demolish any building or part of a building or alter or repair the outer portion of any building, where such action is of a nature to cause obstruction, danger or annoyance or risk of obstruction, danger or annoyance to any person using a street.