Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 73] [Entire Act] State of Jharkhand - Subsection Section 73(4) in Jharkhand Municipal Act, 2011 (4)In the case a Municipal Council or a Nagar Panchayat, the meeting shall be convened by the Deputy Commissioner or any officer authorized in this behalf by the State Government.
