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[Cites 0, Cited by 0] [Section 444] [Entire Act]

State of Jharkhand - Subsection

Section 444(3) in Jharkhand Municipal Act, 2011

(3)The Municipal Commissioner or the Executive Officer may refuse permission for the erection or re-erection of any building which, when completed, will be within such distance from a fly-over or over bridge or transportation terminal or other construction as may be provided by rules or regulations made in this behalf.