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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Jharkhand - Subsection

Section 432(3) in Jharkhand Municipal Act, 2011

(3)It shall be open to the Municipal Commissioner or the Executive Officer to pass an order stopping construction activity of a building or structure of permanent nature in breach or contravention of approved construction plan or building regulation and other parameters under this Act pending final decision by him.