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[Cites 0, Cited by 0] [Section 446(1)] [Section 446] [Entire Act]

State of Jharkhand - Subsection

Section 446(1)(b) in Jharkhand Municipal Act, 2011

(b)that in any locality specified in such notice, there shall be allowed the erection of only detached or semi-detached building or both and that the land appurtenant to each such building shall be of an area, being not less than that specified in such notice, or