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[Cites 0, Cited by 0] [Section 615(6)] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(6)(d) in Jharkhand Municipal Act, 2011

(d)all properties movable and immovable and all rights, titles, and interests in any property vested in the authorities and organisations set up under the Acts listed in sub-sections (1), (3), (4) and (5) of this section shall vest in the municipality and all properties in possession of such organisations shall be deemed to be properties of the municipality,