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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Jharkhand - Subsection

Section 85(1) in Jharkhand Municipal Act, 2011

(1)Any councillor may ask for a statement from the Standing Committee on an urgent matter relating to the administration of the municipality by giving notice to the Municipal Secretary at least one hour before the commencement of the meeting of the municipality on any day.