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[Cites 0, Cited by 0] [Section 124(6)] [Section 124] [Entire Act]

State of Jharkhand - Subsection

Section 124(6)(b) in Jharkhand Municipal Act, 2011

(b)to examine and scrutinize the report on the accounts of the municipality by the auditors appointed under section 117, and to satisfy itself that the moneys shown in the accounts as having been disbursed were available for, and applicable to, the services or purposes to which they were applied or charged and that the expenditure was incurred in accordance with the authority governing such expenditure;