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State of Jharkhand - Section

Section 349 in Jharkhand Municipal Act, 2011

349. Destroying direction posts, lamp-posts, etc.

- Whoever without being authorised by the Municipal Commissioner or the Executive Officer, defaces or disturbs any municipal direction-post, street name, lamp-post or lamp or extinguishes any municipal light in any public place, shall be punishable with fine which may extend to one thousand rupees.