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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Jharkhand - Subsection

Section 229(3) in Jharkhand Municipal Act, 2011

(3)If any water-closet or privy is constructed on any premises in contravention of sub-section (1), the Municipal Commissioner or the Executive Officer, may after giving ten days notice to the owner or occupier of such premises, close such water-closet or privy and alter or demolish the same, and the expenses incurred by the municipality in so doing shall be paid by such owner or occupier or by the person offending.