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[Cites 0, Cited by 0] [Section 343(1)] [Section 343] [Entire Act]

State of Jharkhand - Subsection

Section 343(1)(a) in Jharkhand Municipal Act, 2011

(a)by public notice prohibit the use or removal of water from such place for drinking or culinary purpose during a period to be specified in the notice and take such steps as he may consider necessary to prevent the removal of water for such purposes; or