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[Cites 0, Cited by 0] [Section 341] [Entire Act]

State of Jharkhand - Subsection

Section 341(1) in Jharkhand Municipal Act, 2011

(1)The Municipal Commissioner or the Executive Officer may, by notice, require the owner or occupier of any land or building to cleanse, repair, cover, re-excavate, fill up or drain off a private well, tank, reservoir, cistern, pool, depression of excavation therein which may appear to the Municipal Commissioner or the Executive Officer to be injurious to health or offensive to the neighbourhood.