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[Cites 0, Cited by 0] [Section 465] [Entire Act]

State of Jharkhand - Subsection

Section 465(2) in Jharkhand Municipal Act, 2011

(2)If any land or building, public or private, is used, or permitted to be used, in contravention of the provisions of sub-section (1), the Municipal Commissioner or the Executive Officer may stop the use thereof by such means as he deems fit, and may confiscate any article in respect of which such use is being made, prepare an inventory thereof, and, in the case of perishable items, auction them without notice.