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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Jharkhand - Subsection

Section 93(1)(a) in Jharkhand Municipal Act, 2011

(a)that any action taken by a municipal authority is unlawful or irregular or any function or duty imposed on such authority by or under this Act has not been performed or has been performed in an imperfect, inefficient or unsuitable manner; or