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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(1) in Jharkhand Municipal Act, 2011

(1)Where any local area which is within the jurisdiction of any other local authority is constituted as or included in a municipality, the Government may pass such orders as they may deem fit as to the transfer to such municipality, or disposal otherwise, of the assets or institutions of any such local authority in the local area and as to discharge of the liabilities, if any, of such local authority relating to such assets or institutions.