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[Cites 0, Cited by 0] [Section 483] [Entire Act]

State of Jharkhand - Subsection

Section 483(b) in Jharkhand Municipal Act, 2011

(b)ascertaining whether or not circumstances exist which render it necessary for the Municipal Commissioner or the Executive Officer or any other officer or employee of the municipality authorized by him in this behalf or empowered by or under any provision of this Act, to take any action or execute any work under this Act or the rules or the regulations made thereunder, or