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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jharkhand - Subsection

Section 64(iv) in Jharkhand Municipal Act, 2011

(iv)to resolve, by way of arbitration, such disputes between municipalities or between a municipality and its citizens as may be agreed upon by the contesting parties in accordance with the provisions of the Arbitration and Conciliation Act, 1996 (Act No. 25 of 1996).