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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jharkhand - Subsection

Section 81(2) in Jharkhand Municipal Act, 2011

(2)The Municipal Secretary shall record in a book, to be kept for the purpose, particulars of any disclosure made under sub-section (1) of section 80 and of any notice given under sub-section (1) of this section, and the book shall be open during office hours for the inspection of any councillor.