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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Jharkhand - Subsection

Section 93(2) in Jharkhand Municipal Act, 2011

(2)If no action has been taken in accordance with the order under sub-section (1) within the period specified therein or if no cause has been shown under the proviso to that section or if the cause shown is not to the satisfaction of the State Government, the State Government may make arrangement for the taking of such action and may direct that all expenses connected therewith shall be defrayed from the Municipal Fund.