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[Cites 0, Cited by 0] [Section 110] [Entire Act]

State of Jharkhand - Subsection

Section 110(2) in Jharkhand Municipal Act, 2011

(2)The budget estimate received by the State Government or the Director of Municipal Administration, as the case may be, under sub-section (1) shall be returned to the municipality before the thirty-first day of March of that year with or without modifications of the provisions relating to grants by the State Government.