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[Cites 0, Cited by 0] [Section 615(6)] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(6)(h) in Jharkhand Municipal Act, 2011

(h)the municipality shall continue to enjoy the powers to realise the various sources of income in terms of levies, fees, cess, etc.; otherwise empowered to be realised by said various authorities and organisation under their respective Acts and rules and regulations framed thereunder specified under sub-sections (3), (4) and (5) of this section of the Act, as if the said authorities were still functioning under their respective statutes until the same are amended by the municipality, from time to time.