Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 235] [Entire Act]

State of Jharkhand - Subsection

Section 235(1) in Jharkhand Municipal Act, 2011

(1)Without the permission of the Municipal Commissioner or the Executive Officer, no building, wall, fence or other structure shall be erected, and no railway or private street shall be constructed, on any municipal drain or erected on any water mains constructed or maintained by, or vested in the municipality.