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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jharkhand - Subsection

Section 71(2) in Jharkhand Municipal Act, 2011

(2)The municipality may also, subject to the orders of the State Government, undertake such or all functions related to:
(i)Urban development including development of commercial infrastructure;
(ii)Public welfare including community relations; and
(iii). Such other functions as may be assigned