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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Jharkhand - Subsection

Section 461(5) in Jharkhand Municipal Act, 2011

(5)When the municipality decides to acquire any private market, the Municipal Commissioner or the Executive Officer shall notify the owner of such market the date on which the market shall be acquired by the municipality, such date being not less than sixty days from the date of issue of the notice to the owner; and from that date the market shall vest in the municipality.