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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(1) in Jharkhand Municipal Act, 2011

(1)On publication of the notification under section 4, any person residing within the local area concerned in relation to which any such notification has been published or any municipality or panchayat affected by any such notification may submit objections, in writing, to the State Government within thirty days from the date of publication of such notification.