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State of Jharkhand - Section

Section 360 in Jharkhand Municipal Act, 2011

360. Penalty for disobeying requisition.

- Any owner or occupier of a house or land who fails to comply with a requisition issued by the Municipal Commissioner or the Executive Officer, shall be liable after the expiration of eight days from the date of service on him of such requisition. to a fine not exceeding five thousand rupees, and to a further fine not exceeding two hundred rupees for every day during which the default is continued