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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Jharkhand - Subsection

Section 242(2) in Jharkhand Municipal Act, 2011

(2)The expenses incurred or likely to be incurred by the Municipal Commissioner or the Executive Officer in the execution of any such work shall be payable by such person, and the expenses incurred by the Municipal Commissioner or the Executive Officer in connection with the maintenance of such work or enjoyment of amenities and conveniences rendered possible by such work shall be payable by the person or persons enjoying such amenities and conveniences.