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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Jharkhand - Subsection

Section 93(1)(b) in Jharkhand Municipal Act, 2011

(b)that adequate financial provision has not been made for the performance of any duty under this Act, the State Government may, by order require such municipal authority to regularize such unlawful or irregular action or perform such duty or restrain such authority from taking such unlawful or irregular action or direct such authority to make to the satisfaction of the State Government, within such period as may be specified in the order, arrangement or financial provision as the case may be for the proper performance of such function or duty: