Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jharkhand - Subsection

Section 49(1) in Jharkhand Municipal Act, 2011

(1)There shall be constituted by the Government, by notification, such number of zonal committees comprising territorial area of such number of wards as may be specified in the notification within Municipal Corporation, and each zonal committee shall consist of not less than five contiguous wards. The powers and functions of the zonal committee shall be such as may be notified by the Government.