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[Cites 0, Cited by 0] [Section 215(3)] [Section 215] [Entire Act]

State of Jharkhand - Subsection

Section 215(3)(ii) in Jharkhand Municipal Act, 2011

(ii)in the case referred to in clause (f) or clause (i), the Municipal Commissioner or the Executive Officer may carry out necessary repair to pipes, taps, works, or fittings and recover the expenses thereof from the owner or the occupier of the premises.