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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Jharkhand - Subsection

Section 73(1) in Jharkhand Municipal Act, 2011

(1)The first meeting of a municipality after the general election of councillors to the municipality shall be convened within thirty days from the date of publication of the names of elected councillors in the Official Gazette under the provisions relating to municipal elections in the State.