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[Cites 0, Cited by 0] [Section 240(3)] [Section 240] [Entire Act]

State of Jharkhand - Subsection

Section 240(3)(b) in Jharkhand Municipal Act, 2011

(b)fill in, reinstate, and make good, at his own cost and with the least possible delay, any land opened, broken up or removed for the purpose of placing or carrying such pipe or drain, and