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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(1) in Jharkhand Municipal Act, 2011

(1)The State Government shall undertake a review of the existing municipalities wherever they consider necessary and upgrade or reorganize them, having regard to the peri-urban areas and the out growths of the existing Municipal Corporation, Municipal Council and Nagar Panchayat, as the case may be, within one year after taking into consideration the Census report published by the Government of India.