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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Jharkhand - Subsection

Section 481(1) in Jharkhand Municipal Act, 2011

(1)The State Government may, having regard to the size of the area and the municipal services being provided or proposed to be provided by an industrial establishment in that area and such other factors as it may deem fit, by notification, specify to be an industrial township.