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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Jharkhand - Subsection

Section 69(69) in Jharkhand Building Byelaws 2016

69.2After a subdivision plan has been approved the Authority shall not permit construction of a building on any of the plot unless the owners have laid down and made street or streets and provided amenities as approved or transferred the land covered by roads, open spaces or other public purposes to the concerned local body.