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[Cites 0, Cited by 0] [Section 431] [Entire Act]

State of Jharkhand - Subsection

Section 431(2) in Jharkhand Municipal Act, 2011

(2)On receipt of information of construction in breach or violation of approved building construction plan from the licensed architect, the Municipal Commissioner or the Executive Officer shall forthwith stop or cause to stop the construction of such building and shall proceed to take such action against the erring person including demolition of erected building or structure as is permitted under this Act or rule or building regulations.