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 267] [Entire Act] State of Jharkhand - Subsection Section 267(1) in Jharkhand Municipal Act, 2011 (1)The State Regulatory Commission may appoint a Secretary to exercise such powers, and perform such functions, under the control of the Chairperson, as may be specified by regulations made by the State Regulatory Commission.
