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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Jharkhand - Subsection

Section 348(2) in Jharkhand Municipal Act, 2011

(2)Notwithstanding anything contained in this Act, a court may take cognizance of an offence under sub-section (1) of this section upon the complaint of the owner or occupier or other person in charge of the property in respect of which such offence is alleged to have been committed.