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[Cites 0, Cited by 0] [Section 446(1)] [Section 446] [Entire Act]

State of Jharkhand - Subsection

Section 446(1)(a) in Jharkhand Municipal Act, 2011

(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all buildings or any classes of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Standing Committee, may, consider suitable to the locality, or