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[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Jharkhand - Subsection

Section 226(d) in Jharkhand Municipal Act, 2011

(d)require the group of owners of a block of premises, which may be drained more economically or advantageously in combination than separately, to undertake at their own expense any work necessary for drainage of such block of premises to be drained by a combined operation, or