Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 227(1)] [Section 227] [Entire Act]

State of Jharkhand - Subsection

Section 227(1)(b) in Jharkhand Municipal Act, 2011

(b)there have been provided and set up on such premises such appliances and fittings as may appear to the Municipal Commissioner or the Executive Officer to be necessary for the purposes of gathering or receiving the filth and other polluted and obnoxious matters, and conveying the same, from such premises and of effectually flushing the drain of such premises and every fixture connected therewith.