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[Cites 0, Cited by 0] [Section 390] [Entire Act]

State of Jharkhand - Subsection

Section 390(1) in Jharkhand Municipal Act, 2011

(1)If any building is so situated as to be inaccessible to a fire-engine or as to cause obstruction to a fire-engine to reach the site, the Municipal Commissioner or the Executive Officer may, by a notice in writing addressed to the owner of the building order to demolish such portion to enable a fire engine to reach the site.