Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(10) in Jharkhand Municipal Act, 2011 (10)"Auditor" means an Auditor appointed under section 117 of this Act , and includes any officer authorized by him to perform all or any of the functions of an Auditor under this Act;
