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[Cites 0, Cited by 0] [Section 498(4)] [Section 498] [Entire Act]

State of Jharkhand - Subsection

Section 498(4)(a) in Jharkhand Municipal Act, 2011

(a)Where the Municipal Commissioner or the Executive Officer or the other officer of the municipality referred to in sub-section (3) makes an order under that sub-section, either confirming or modifying the notice, he may, if he thinks fit, -
(i)direct that a portion of the expenses, if any, to be incurred in complying with the notice as confirmed or modified shall be borne by the municipality, and
(ii)fix a time within which the notice so confirmed shall be complied with.