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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Jharkhand - Subsection Section 26(2) in Jharkhand Municipal Act, 2011 (2)The provisions of this Act and the rules framed thereunder in relation to elections/disqualification/recall of a Councillor, shall apply, mutatis mutandis, in relation to the elections/disqualification/recall of the Mayor and Chairperson.
