Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jharkhand - Section

Section 194 in Jharkhand Municipal Act, 2011

194. Functions assigned to municipality or other agencies.

- In the discharge of its obligations for providing urban environmental infrastructure and services in relation to water supply, drainage and sewerage, solid waste management, communication systems and agencies, commercial infrastructure, the municipality may, wherever considered appropriate in the public interest, -
(a)discharge any of its obligations on its own, or
(b)enter into any private sector participation agreement.
Chapter - 24 Water - SupplyGeneral