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[Cites 0, Cited by 0] [Section 453] [Entire Act]

State of Jharkhand - Subsection

Section 453(4) in Jharkhand Municipal Act, 2011

(4)Without prejudice to any other action that may be taken against any person, whether owner or occupier, contravening any provision of this section, the municipality may levy on such person such fine, not exceeding, in each case, one hundred rupees per square meter per month for the area under unauthorized use throughout the period during which such contravention continues, as may be provided by regulations.