Section 521(2)(a) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 521(2)] [Section 521] [Entire Act]

State of Jharkhand - Subsection

Section 521(2)(a) in Jharkhand Municipal Act, 2011

(a)direct the person responsible for such nuisance or the owner of the land or the building on which such nuisance exists, to take, within such period as may be specified in the order, such measures for abating, preventing, removing or remedying such nuisance as may appear to the Municipal Magistrate to be practicable and reasonable, and may direct the Municipal Commissioner or the Executive Officer to enforce any of the provisions of this Act or the rules or the regulations made thereunder for prevention of such nuisance, and

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State of Jharkhand - Subsection

Section 521(2)(a) in Jharkhand Municipal Act, 2011