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 3] [Entire Act]

State of Jharkhand - Section

Section 539 in Jharkhand Municipal Act, 2011

539. Notification of Municipal Elections.

- The State Government on recommendations of the State Election Commission, for constituting the municipalities fix date or dates through notification published in the official Gazette and that the electors have a right to elect the councillors of the municipality in accordance with the provisions of this Act.