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 39] [Entire Act] State of Jharkhand - Subsection Section 39(1) in Jharkhand Municipal Act, 2011 (1)In the case of a municipality having population less than one lakh, there shall be constituted a Ward Sabha for each ward and it shall consist of all the electors in the electoral roll relating to the ward.
