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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(6) in Jharkhand Municipal Act, 2011

(6)On receipt of the proposal under sub-section (5), the Deputy Commissioner shall, after satisfying himself and verifying that that the notice of recall is signed by a majority of electors of the ward on the date of notice and approved by not less than two-thirds of the total number of councillors shall send the proposal to the State Government, and thereupon, the State Government with its recommendation, shall make a reference to the State Election Commission.