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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Jharkhand - Subsection

Section 295(2) in Jharkhand Municipal Act, 2011

(2)Where any land or structure including building is required to be acquired under sub-section (1) and the municipality is satisfied that the remaining portion of the land will not be suitable or fit for any beneficial use to the owner, it shall, at the request of the owner, proceed for the acquisition of such remaining portion of the land also which shall, on acquisition, vest in the municipality.