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 16] [Entire Act] State of Jharkhand - Subsection Section 16(1) in Jharkhand Municipal Act, 2011 (1)All the seats specified in clause 2 (a) of section 15 shall be filled by direct elections, and for this purpose, each municipal area shall be divided into territorial constituencies referred as Wards.
