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[Cites 0, Cited by 0] [Section 451] [Entire Act]

State of Jharkhand - Subsection

Section 451(1) in Jharkhand Municipal Act, 2011

(1)No person shall, without the previous permission, in writing, of the Municipal Commissioner or the Executive Officer, or otherwise than in conformity with the conditions, if any, of such permission, put any premises to non-residential use including the use for an educational building or an institutional building or an assembly building or a business building or a mercantile building or an industrial building or a storage building or a hazardous building.