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[Cites 0, Cited by 0] [Section 386] [Entire Act]

State of Jharkhand - Subsection

Section 386(6) in Jharkhand Municipal Act, 2011

(6)Whenever on any land, being private property, there exists thick vegetation or undergrowth which appears to be injurious to health or to form an impediment to efficient ventilation, the Municipal Commissioner or the Executive Officer may by notice require the owner or occupier of such land, to clear away and remove such vegetation or undergrowth. within a period to be specified in such notice.