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[Cites 0, Cited by 0] [Section 96(4)] [Section 96] [Entire Act]

State of Jharkhand - Subsection

Section 96(4)(b) in Jharkhand Municipal Act, 2011

(b)all the powers and duties which, under the provisions of this Act or the rules or the regulations made thereunder or any other law for the time being in force, which are exercised or performed by the members of the Standing Committee or of any committee of the municipality or the Mayor or Chairperson, shall thereafter be exercised or performed, subject to such directions as the State Government may give from time to time, by such person or persons as the State Government may appoint in this behalf: