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[Cites 0, Cited by 0] [Section 341] [Entire Act]

State of Jharkhand - Subsection

Section 341(2) in Jharkhand Municipal Act, 2011

(2)Any person who fails to comply with a requisition issued by the Municipal Commissioner or the Executive Officer under sub-section (1) shall be liable to a fine not exceeding five thousand rupees, and to a further fine not exceeding two hundred rupees for every day during which the default is continued after the expiration of eight days from the date of service on him of such requisition.