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State of Jharkhand - Section

Section 51 in Jharkhand Municipal Act, 2011

51. Regulations of State Chamber of Municipal Councils.

- The following matters may be regulated by rules made by the State Government:
(a)the constitution, aims and objects of the Chamber;
(b)the management and control of finances of the Chamber; and
(c)such other matters as notified by the Government.
Chapter - 6 Disclosure of Information to the General Public