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[Cites 0, Cited by 0] [Section 389(2)] [Section 389] [Entire Act]

State of Jharkhand - Subsection

Section 389(2)(b) in Jharkhand Municipal Act, 2011

(b)to pay to the Municipal Commissioner or the Executive Officer within thirty days after the receipt of the said notice the estimated cost of reclaiming and raising the site by municipal agency.