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State of Jharkhand - Section

Section 157 in Jharkhand Municipal Act, 2011

157. Power to levy development charge.

- The municipality may levy such development charge as may be determined by regulation, from time to time, on any residential building with a height of more than fourteen meters, or any nonresidential building, having regard to its location along a particular category of street, its use characteristics, and sanctioned built up area.