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[Cites 0, Cited by 0] [Section 425] [Entire Act]

State of Jharkhand - Subsection

Section 425(7) in Jharkhand Municipal Act, 2011

(7)"Group Housing" means Housing for more than one dwelling unit, where land is owned jointly (as in the case of co-operative societies or the public agencies, such as local authorities or housing boards, etc) and the construction is undertaken by one Agency.