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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Jharkhand - Subsection

Section 350(3) in Jharkhand Municipal Act, 2011

(3)Any police officer may, on receipt of a complaint lodged by the Municipal Commissioner or the Executive Officer, arrest without warrant any person whom the Municipal Commissioner or the Executive Officer may find committing any offence under this section.