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[Cites 0, Cited by 0] [Section 328] [Entire Act]

State of Jharkhand - Subsection

Section 328(1) in Jharkhand Municipal Act, 2011

(1)Having regard to the linkages between urban economy, infrastructure, productivity, poverty and environmental health in the municipal area, the municipality shall take adequate measures for -
(a)management of urban environment,
(b)measuring quality of living and working environment,
(c)monitoring of pollution levels, and
(d)undertaking health risk assessment.