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[Cites 0, Cited by 0] [Section 96(4)] [Section 96] [Entire Act]

State of Jharkhand - Subsection

Section 96(4)(a) in Jharkhand Municipal Act, 2011

(a)all the Councillors including the members of the Standing Committee and of any committee of the municipality constituted under this Act, and the Mayor or Chairperson and the Deputy Mayor or Vice-Chairperson shall vacate their respective offices, and