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

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

State of Jharkhand - Subsection

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

(a)by written notice direct the occupier of such premises to collect all rubbish and offensive matter accumulating on such premises in the course of such operations, manufacture, trade or business and to remove the same at such times in such carts or receptacles, and by such routes as may be specified in the notice to a place provided or appointed in this behalf by the Municipal Commissioner or the Executive Officer; or

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State of Jharkhand - Subsection

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