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[Cites 0, Cited by 0] [Section 386] [Entire Act]

State of Jharkhand - Subsection

Section 386(4) in Jharkhand Municipal Act, 2011

(4)If the notice under sub-section (1) requiring the owner of the building to execute the works of improvement is not complied with, and, on the expiration of the period specified in the notice, the Municipal Commissioner or the Executive Officer may himself do the works required to be done by the notice and recover the expenses incurred in connection therewith as an arrear of tax under this Act.