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[Cites 0, Cited by 0] [Section 358] [Entire Act]

State of Jharkhand - Subsection

Section 358(2) in Jharkhand Municipal Act, 2011

(2)If it appears to the Municipal Commissioner or the Executive Officer that any land for want of drainage is in a state injurious to health or offensive to the neighbourhood, the Municipal Commissioner or the Executive Officer may require the owner or occupier, or both within fifteen days to drain such land.