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[Cites 0, Cited by 0] [Section 454] [Entire Act]

State of Jharkhand - Subsection

Section 454(3) in Jharkhand Municipal Act, 2011

(3)The municipality shall consider all objections received within the period as aforesaid, giving any person affected by the notice an opportunity of being heard, and may, thereupon, make a declaration in accordance with the notice under subsection (1), with such modifications, if any, as it may think fit.