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[Cites 0, Cited by 0] [Section 453(1)] [Section 453] [Entire Act]

State of Jharkhand - Subsection

Section 453(1)(c) in Jharkhand Municipal Act, 2011

(c)change, or allow the change of, the use of any building erected before the commencement of this Act contrary to the use for which such erection was originally approved or to the use to which such building was actually put,