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 20] [Entire Act] State of Jharkhand - Subsection Section 20(b) in Jharkhand Municipal Act, 2011 (b)he resigns his office by notice, in writing, under his hand addressed to the Mayor and Chairperson, as the case may be, and thereupon, his office shall become vacant from the date of the notice, or
