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State of Jharkhand - Section

Section 251 in Jharkhand Municipal Act, 2011

251. Duty of municipality in respect of solid wastes management and handling.

- The municipality shall, within the municipal area, be responsible for implementation of the rules made by the Central Government in exercise of the powers conferred by the Environment (Protection) Act, 1986, to regulate the management and handling of municipal solid wastes and for development of any infrastructure for collection, storage, transportation, processing and disposal of such solid wastes.