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[Cites 0, Cited by 0] [Section 522(1)] [Section 522] [Entire Act]

State of Jharkhand - Subsection

Section 522(1)(b) in Jharkhand Municipal Act, 2011

(b)to demolish such work, the Municipal Magistrate having jurisdiction may, in his discretion, direct such person to pay the fine and also to demolish the work.