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[Cites 0, Cited by 0] [Section 354] [Entire Act]

State of Jharkhand - Subsection

Section 354(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer may also, if it appears to him to be necessary so to do, cause a proper hoarding or fence or other means of protection to be put at the cost of the owner or occupier of such land for safety of the public.