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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Jharkhand - Subsection

Section 131(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Commissioner or the Executive Officer shall, in the case of the an inventory of the immovable property, prepare an annual statement indicating the changes, if any, in the said inventory and shall place the same before the Standing Committee and after its approval before the Council.Chapter - 16 Borrowings