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[Cites 0, Cited by 0] [Section 332(2)] [Section 332] [Entire Act]

State of Jharkhand - Subsection

Section 332(2)(b) in Jharkhand Municipal Act, 2011

(b)after giving such occupier written notice of his intention so to do, himself cause all such rubbish and offensive matter to be removed; and charge such occupier for such removal such periodical fee as he may specify in such notice: