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 66] [Entire Act] State of Jharkhand - Subsection Section 66(5) in Jharkhand Municipal Act, 2011 (5)A Municipal Ombudsman shall prepare an annual budget for his office in consultation with the State Government and shall have the power to incur expenditure for his office from the allotment provided in the budget.
