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[Cites 0, Cited by 0] [Section 2(84)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(84)(e) in Jharkhand Municipal Act, 2011

(e)the drains attached to any such street, public bridge or causeway, and, where there is no drain attached to any such street, shall be deemed to include also, unless the contrary is shown, all land upto the boundary wall, hedge or pillar of the premises, if any, abutting on the street, or, where a street alignment has been fixed, upto such alignment;