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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(3)(i) in Jharkhand Tourism Development and Registration Act, 2015

(i)have the powers of the Commissioners of Municipality as specified in Section 196, 197, 198, 200, 201 and 202 of the Jharkhand Municipal Act, 2000 (Adopted) for purposes of removal of encroachment on roads, house gullies and land in the development area and properties of the Authority.