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State of Jharkhand - Section

Section 91 in Jharkhand Municipal Act, 2011

91. Power of Government to call for records etc.

- The State Government may, at any time, require any municipal authority:
(1)to produce any record, correspondence, plan or other document;
(2)to furnish any return, plan, estimate, statement of account or statistics; and
(3)to furnish or obtain any report, and thereupon the municipal authority, shall comply and furnish the same without unreasonable delay.