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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Jharkhand - Subsection

Section 65(2) in Jharkhand Municipal Act, 2011

(2)
(a)The office of the Municipal Ombudsman shall be located at such place as may be specified by the State Government,
(b)A Municipal Ombudsman may, for expeditious disposal of complaints or conduct of arbitral proceedings, hold sittings at such places within the area of his jurisdiction, as he may consider necessary.