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State of Jharkhand - Section

Section 36 in Jharkhand Municipal Act, 2011

36. Rights of the Ward Committee.

(1)The Chairperson and members of the Ward Committee shall have the right to seek information from the Municipal Commissioner or Executive Officer regarding any matter relating to the ward.
(2)Every Ward Committee shall have the right to -
(a)obtain information about the master plan and development plans of the municipality;
(b)obtain information from the Municipal Commissioner or Executive Officer on any matter relating to the ward,
(c)obtain information on Municipal Budget and details of all revenue items relating to the ward; and
(d)be consulted in the development of land use and zoning regulations within the ward.