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[Cites 0, Cited by 0] [Section 240] [Entire Act]

State of Jharkhand - Subsection

Section 240(2) in Jharkhand Municipal Act, 2011

(2)Upon the order under sub-section (1), the owner of the premises may, after giving a reasonable notice of his intention so to do, enter upon such immovable property with assistants and workmen at any time between sunrise and sunset for the purpose of placing a pipe or drain over, under, along or across such immovable property or for the purpose of repairing such pipe or drain.