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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Jharkhand - Subsection

Section 369(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer may, in special cases, grant permission for any of the purposes referred to in clauses (j) to (m) of sub-section (1), subject to such general or special order as the State Government may, from time to time, make in this behalf.