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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Jharkhand - Subsection

Section 52(1)(b) in Jharkhand Municipal Act, 2011

(b)ensure that all the records that are appropriate to be computerized are within reasonable time, which shall not exceed two months from the date of commencement of this Act, subject to the availability of resources, computerized and connected through a network, so that access to such records is facilitated.