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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Jharkhand - Subsection

Section 201(3) in Jharkhand Municipal Act, 2011

(3)As soon as the work relating to any such hydrant is completed, the Municipal Commissioner or the Executive Officer or the other agency, as the case may be, shall deposit a key thereof at the nearest place where a public fire engine is kept and in such other places as he may deem necessary.