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State of Jharkhand - Section

Section 547 in Jharkhand Municipal Act, 2011

547. Power to obtain information.

- The State Government may with a view to requisitioning any premises, vehicle, vessel or animal under sub-section (1) of section 546 or determining the compensation payable under section 547, by order, require any person to furnish to such authority as may be specified in the order such information in his possession relating to such premises, vehicles, vessels or animals as may be so specified.