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[Cites 0, Cited by 0] [Section 215(3)] [Section 215] [Entire Act]

State of Jharkhand - Subsection

Section 215(3)(g) in Jharkhand Municipal Act, 2011

(g)if the occupier refuses to admit any officer or other employee of the municipality, duly authorized in that behalf, into the premises for the purpose of making any inspection under this Act or the regulations made thereunder,