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[Cites 0, Cited by 0] [Section 615(6)] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(6)(f) in Jharkhand Municipal Act, 2011

(f)all sums charged on any property under various Acts listed in sub-sections (1), (3), (4) and (5) of this section or the rules or regulations framed thereunder shall continue to be charged on that property and the charge shall be enforceable by the municipality,