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[Cites 0, Cited by 0] [Section 163(1)] [Section 163] [Entire Act]

State of Jharkhand - Subsection

Section 163(1)(ii) in Jharkhand Municipal Act, 2011

(ii)if, as the result of such subdivision, there are separate allotments of such holding or portion and if such allotments are made entirely independent and capable of separate enjoyment, the Municipal Commissioner or the Executive Officer may, if he thinks fit, assess such portions separately after assigning to them separate number; and