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[Cites 0, Cited by 0] [Section 380] [Entire Act]

State of Jharkhand - Subsection

Section 380(2) in Jharkhand Municipal Act, 2011

(2)Without prejudice to the generality of the foregoing provisions of this section, the municipality shall undertake -
(a)preparation of plans for improvement under chapter 37, and
(b)plans for infrastructure development including water-supply, drainage and sewerage, solid waste management, roads, and transport system accessories.