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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Jharkhand - Subsection

Section 144(6) in Jharkhand Municipal Act, 2011

(6)If any dispute arises as to the accuracy of any deficit or excess referred to in the certificate under sub-section (4) or sub-section (5), the municipality may, after payment of such deficit or after transfer of such excess, as the case may be, refer the matter to the State Government whose decision thereon shall be final.