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[Cites 0, Cited by 0] [Section 484] [Entire Act]

State of Jharkhand - Subsection

Section 484(1) in Jharkhand Municipal Act, 2011

(1)The Municipal Commissioner or the Executive Officer or any person authorized by him in this behalf or empowered by or under this Act, may enter upon any land within fifty meters of any work authorized by or under this Act with or without assistants or workmen, for the purpose of depositing thereon any soil, gravel, stone or other materials or for obtaining access to such work or for any other purpose connected with the execution thereof.