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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jharkhand - Subsection

Section 45(2)(a) in Jharkhand Municipal Act, 2011

(a)to identify eligible persons within the area for beneficiary-oriented schemes on the basis of criteria fixed by the State/Central Governments, and to prepare lists of eligible beneficiaries in an order of priority and forward the same to the municipality;