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 56] [Entire Act] State of Jharkhand - Subsection Section 56(12) in Jharkhand Municipal Act, 2011 (12)Notwithstanding anything contained in the Act and subject to such rules prescribed therefor, the State Government shall have power to transfer an officer or employee of a municipality to any other municipality.
