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 541] [Entire Act] State of Jharkhand - Subsection Section 541(3) in Jharkhand Municipal Act, 2011 (3)For the municipal elections, the State Election Commission, on the recommendations of the District Election Officer (Municipalities) shall appoint Returning Officer for each Municipality who shall not be below the rank of Deputy Collector.
