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[Cites 0, Cited by 0] [Section 526] [Entire Act]

State of Jharkhand - Subsection

Section 526(3) in Jharkhand Municipal Act, 2011

(3)Any officer or other employee of the municipality may, when empowered by a general or special order of the Inspector-General of Police, or the Municipal Commissioner of Police, if any, on the recommendation of the municipality in that behalf, exercise the powers of a police officer for such of the purposes of this Act as may be specified in such general or special order.