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[Cites 0, Cited by 0] [Section 441] [Entire Act]

State of Jharkhand - Subsection

Section 441(4) in Jharkhand Municipal Act, 2011

(4)While such exemption under sub-section (3) remains in force in any municipal area or group of municipal areas, the State Government may make rules consistent with the provisions of this chapter for application to such municipal area or group of municipal areas.