Legal Document View

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
[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Jharkhand - Subsection

Section 65(2)(b) in Jharkhand Municipal Act, 2011

(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.