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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Jharkhand - Subsection

Section 346(3) in Jharkhand Municipal Act, 2011

(3)Where the Municipal Commissioner or the Executive Officer is of the opinion that immediate, removal of any nuisance continuing on any land or building in contravention of the provisions of this Act is necessary, he may, for reasons to be recorded in writing, cause such nuisance to be removed forthwith.