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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(1) in Jharkhand Municipal Act, 2011

(1)On and from the date of the commencement of this Act, the Municipal Corporation, the Municipal Council and the Nagar Panchayat, already constituted under the relevant provisions of various Acts shall be deemed to have been constituted and incorporated under this Act and are declared to be the Municipal Corporation, the Municipal Council and the Nagar Panchayat, as the case may be, with their respective names and in their respective areas.