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[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Jharkhand - Subsection

Section 124(2)(a) in Jharkhand Municipal Act, 2011

(a)such number of persons, not being less than three and not more than fifteen, as the State Government may determine, by notification for the municipality, to be nominated by the Council among the elected councillors not being the members of the Standing Committee from amongst themselves; and