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] [Section 269] [Entire Act] State of Jharkhand - Subsection Section 269(3) in Jharkhand Municipal Act, 2011 (3)One of the members referred in sub section (2) shall be the Chairperson of the Jharkhand State Municipal Advisory Committee and he shall also be notified by the State Government.
