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 77] [Entire Act] State of Jharkhand - Subsection Section 77(1) in Jharkhand Municipal Act, 2011 (1)The quorum necessary for the transaction of business at a meeting of the municipality shall be one-fifth of the total number of elected councillors.
