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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Jharkhand - Subsection

Section 356(d) in Jharkhand Municipal Act, 2011

(d)is likely to cause a nuisance, the Municipal Commissioner or the Executive Officer may, after due enquiry, by notice, in writing, require the owner or any person claiming to be the owner of such land or building, or the lessee, or any person claiming to be the lessee, thereof to -