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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(4) in Jharkhand Municipal Act, 2011

(4)The Municipal Commissioner or the Executive Officer on receipt of notice of recall referred in sub-section (3) shall place the matter before the council at its next meeting for approval. The approval of the proposal shall not become valid unless it is approved by not less than two thirds of the total number of councilors: