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[Cites 0, Cited by 0] [Section 414] [Entire Act]

State of Jharkhand - Subsection

Section 414(2) in Jharkhand Municipal Act, 2011

(2)When any building or any part thereof within the regular line of a public street falls down or is burnt down or is, whether by reason of any order of the municipality or otherwise, pulled down, the Municipal Commissioner or the Executive Officer may forthwith take possession, on behalf of the municipality, of the portion of the land within the regular line of the street heretofor occupied by such building and, if necessary, clear the same.