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[Cites 0, Cited by 0] [Section 406] [Entire Act]

State of Jharkhand - Subsection

Section 406(2) in Jharkhand Municipal Act, 2011

(2)The classification shall be done with due regard to the traffic pattern of a public street and the nature and volume of traffic on it, its existing width, and abutting land uses:Provided that different names of public streets, which constitute essentially parts of a continuous traffic corridor, shall not come in the way of their inclusion in any particular category.