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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1) in The Jharkhand Area Autonomous Council Act, 1994

(1)The Governor, after providing a reasonable opportunity of being heard, may in his discretion, dissolve the Council if he is satisfied that the Council is unable to perform its functions or functioning in such a manner that it may not be able to achieve its objectives.