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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Jharkhand - Subsection

Section 429(2) in Jharkhand Municipal Act, 2011

(2)On receipt of approved building plan from the Licensed Architect, the Municipal Commissioner or the Executive Officer may inquire and verify and satisfy himself that the building construction plan conforms to building regulation and other parameters required under building bye-laws framed under this Act and if it is found non confirming to building bye-laws, it would be liable for necessary action by the ULB, that includes cancellation of the approval given by the Architect.