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State of Jharkhand - Section

Section 396 in Jharkhand Municipal Act, 2011

396. Re-housing scheme.

- While preparing an improvement scheme under this chapter for any area, the Municipal Commissioner or the Executive Officer may also prepare a scheme (hereinafter referred to in this Act as re-housing scheme) for the construction, maintenance and management of such buildings as he may consider necessary for providing accommodation for persons who are likely to be displaced by the execution of the area improvement scheme.