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[Cites 0, Cited by 0] [Section 453] [Entire Act]

State of Jharkhand - Subsection

Section 453(5) in Jharkhand Municipal Act, 2011

(5)The Municipal Commissioner or the Executive Officer may, if he deems fit, order that such unauthorized use be stopped forthwith:Provided that before making any such order, he shall give a reasonable opportunity to the person affected to show cause why such order shall not be made.