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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Jharkhand - Subsection

Section 443(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer may, by order, in writing, require any alteration, corresponding to any of the provisions in clauses (b) to (e) of sub-section (1), to be made to any building completed before the commencement of this Act.