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[Cites 0, Cited by 0] [Section 250] [Entire Act]

State of Jharkhand - Subsection

Section 250(2) in Jharkhand Municipal Act, 2011

(2)Such regulations shall provide for inspection of premises by the Municipal Commissioner or the Executive Officer, or any other officer, or any other agency, authorized by him in this behalf, as the case may be, to ascertain compliance with the provisions of this Act and the rules and the regulations made thereunder.Chapter - 27 Solid Wastes and ConservancyFunctions in Relation to Solid Wastes Management