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[Cites 0, Cited by 0] [Section 439(1)] [Section 439] [Entire Act]

State of Jharkhand - Subsection

Section 439(1)(a) in Jharkhand Municipal Act, 2011

(a)to make such alterations as may be specified by the Municipal Commissioner or the Executive Officer in the notice with the object of bringing the building or the work in conformity with such approval or such condition of such approval or the provisions of this Act or the rules or the regulations made thereunder, or