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State of Jharkhand - Section

Section 65 in Jharkhand Municipal Act, 2011

65. Territorial jurisdiction.

(1)The State Government shall specify the territorial limits to which the authority of a Municipal Ombudsman shall extend.
(2)
(a)The office of the Municipal Ombudsman shall be located at such place as may be specified by the State Government,
(b)A Municipal Ombudsman may, for expeditious disposal of complaints or conduct of arbitral proceedings, hold sittings at such places within the area of his jurisdiction, as he may consider necessary.