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 2] [Section 606] [Entire Act] State of Jharkhand - Subsection Section 606(2) in Jharkhand Municipal Act, 2011 (2)The Municipal Commissioner or the Executive Officer shall have power to remove any encroachment and obstruction on the municipal property if it is not authorized, or if it objectionable or obstructs traffic.
