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[Cites 0, Cited by 0] [Section 437] [Entire Act]

State of Jharkhand - Subsection

Section 437(6) in Jharkhand Municipal Act, 2011

(6)On the compliance with the requirement under sub-section (5), the Municipal Commissioner or the Executive Officer may, if he thinks fit, depute, by an order, in writing, a police officer or an officer or other employee of the municipality to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued.