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[Cites 0, Cited by 0] [Section 449(4)] [Section 449] [Entire Act]

State of Jharkhand - Subsection

Section 449(4)(b) in Jharkhand Municipal Act, 2011

(b)in any such case, the Municipal Commissioner or the Executive Officer may cause the inmates of the building to be summarily removed from such building or from such portion thereof as he may consider necessary.