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[Cites 0, Cited by 0] [Section 387(8)] [Section 387] [Entire Act]

State of Jharkhand - Subsection

Section 387(8)(i) in Jharkhand Municipal Act, 2011

(i)any other work including the demolition of any building or any part thereof which, in the opinion of the Municipal Commissioner or the Executive Officer, is necessary for executing any of the works as aforesaid.