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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Jharkhand - Subsection

Section 227(2) in Jharkhand Municipal Act, 2011

(2)The drain so constructed shall empty into a municipal drain situated at a distance of not exceeding thirty meters from the premises, but if no municipal drain is situated within such distance, then, such drain shall empty into a cesspool situated within the distance to be specified by the Municipal Commissioner or the Executive Officer for the purpose.