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 78] [Entire Act] State of Jharkhand - Subsection Section 78(2) in Jharkhand Municipal Act, 2011 (2)If both Mayor or Chairperson and Deputy Mayor or Vice-Chairperson are absent; and if there is quorum one of the councilors present may be chosen to preside over the meeting.
