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[Cites 0, Cited by 0] [Section 441] [Entire Act]

State of Jharkhand - Subsection

Section 441(5) in Jharkhand Municipal Act, 2011

(5)In case of, acquisition of land for Public Welfare Schemes such as Roads, Drains, Parks and Community buildings etc. Tradable Development Right (TDR) certificate and extra FAR may be provided to the effected persons by the ULB after obtaining the permission of the State Government.Municipal Building Tribunal