Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 549] [Entire Act] State of Jharkhand - Subsection Section 549(1) in Jharkhand Municipal Act, 2011 (1)Any person remaining in possession of any requisitioned premises in contravention of any order made under sub-section (2) of section 546, may be summarily evicted from the premises by any officer empowered by the State Government in this behalf.
