Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 385] [Entire Act]

State of Jharkhand - Subsection

Section 385(3) in Jharkhand Municipal Act, 2011

(3)If the notice under sub-section (2) requiring any owner of a building to remove such building is not complied with, and, after the expiration of the period specified in the notice, the Municipal Commissioner or the Executive Officer may himself remove the building and recover from the owner of the building the expenses of such removal as an arrear of tax under this Act.