Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Jharkhand - Subsection

Section 84(2) in Jharkhand Municipal Act, 2011

(2)Such notice, supported by the signatures of at least two other councillors, shall reach the Municipal Secretary at least twenty four hours before the date on which such discussion is sought, and the Municipal Secretary shall immediately place it before the Mayor or Chairperson, as the case may be, and circulate the notice among the councillors in such manner as he may think fit.