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State of Jharkhand - Section

Section 121 in Jharkhand Municipal Act, 2011

121. Power of State Government to enforce order upon audit report.

- If any order made by the State Government under this chapter is not complied with, it shall be lawful for the State Government to take such steps as it thinks fit to secure the compliance of the order and to direct that all expenses therefore shall be defrayed from the Municipal Fund.