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[Cites 0, Cited by 0] [Section 392] [Entire Act]

State of Jharkhand - Subsection

Section 392(2) in Jharkhand Municipal Act, 2011

(2)If the Municipal Commissioner or the Executive Officer is of opinion that the cleansing or disinfecting of a building or any part thereof, or any article therein, would retain infection and prevent or check the spread of any disease, he may, by a notice, require the owner or occupier to cleanse or disinfect the same in the manner and within the period to be specified in the notice.