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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Jharkhand - Subsection

Section 192(c) in Jharkhand Municipal Act, 2011

(c)consider and approve the undertaking of any project relating to urban environmental infrastructure or services by any institution, or government agency or any agency established under any other law for the time being in force, or jointly with any agency.