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[Cites 0, Cited by 0] [Section 480] [Entire Act]

State of Jharkhand - Subsection

Section 480(1) in Jharkhand Municipal Act, 2011

(1)As far as possible, the municipality shall, in collaboration with the concerned authorities of the Central Government or the State Government, including the meteorological office, have prepared environmental base maps and impact area diagrams and shall collect other relevant data and shall take necessary steps for erecting installations and other accessories required to mitigate the effects of natural or technological disasters.