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 21] [Entire Act] State of Jharkhand - Subsection Section 21(5) in Jharkhand Municipal Act, 2011 (5)Thereupon the Municipal Commissioner or the Executive Officer shall submit the recall proposal along with the recommendation of the council to the Deputy Commissioner of that district:
