Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 68 in Jharkhand Municipal Act, 2011 68. Publicity. - The State Government and the municipality shall give adequate publicity to the appointment of a Municipal Ombudsman under this Act for information of the public.
