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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(2) in Jharkhand Municipal Act, 2011

(2)Where any local area is excluded from a municipality and included within the jurisdiction of any other local authority, the Government may pass such orders as they deem fit, as to the transfer to such local authority or disposal otherwise, of the assets or institutions of such municipality in the local area and as to the discharge of the liabilities, if any, of such municipality relating to such assets or institutions.