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[Cites 0, Cited by 0] [Section 221] [Entire Act]

State of Jharkhand - Subsection

Section 221(1) in Jharkhand Municipal Act, 2011

(1)all public drains, all drains alongside or under any public street, and all sewage disposal works, constructed or acquired out of the Municipal Fund or otherwise, and all works, materials and things appertaining thereto, which are situated within or outside the municipal area, shall be vested in the municipality,