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[Cites 0, Cited by 0] [Section 442] [Entire Act]

State of Jharkhand - Subsection

Section 442(1) in Jharkhand Municipal Act, 2011

(1)The State Government may appoint one or more Municipal Building Tribunals (hereinafter referred to in this section as the Tribunal) as may be considered necessary to hear and decide appeals arising out of matters referred to in chapter XXXIX in accordance with such procedure, and to realize such fees in connection with such appeals, as may be prescribed.