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[Cites 0, Cited by 0] [Section 415] [Entire Act]

State of Jharkhand - Subsection

Section 415(3) in Jharkhand Municipal Act, 2011

(3)If, within such period the owner of the building fails to pull down the building or part thereof as required under sub-section (2), the Municipal Commissioner or the Executive Officer may pull down the same, and all the expenses incurred in so doing shall be payable by the owner and be recoverable from him as an arrear of tax under this Act.