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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(5) in Jharkhand Municipal Act, 2011

(5)The Mayor or Chairperson or any member of the Standing Committee shall not be bound to answer a question seeking information which has been communicated to him or to the Standing Committee in confidence or if, in his opinion, it cannot be answered in public interest.