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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Jharkhand - Subsection

Section 93(3) in Jharkhand Municipal Act, 2011

(3)For the purposes of sub-section (2), it shall be lawful for the State Government to appoint, for such period as the State Government may think fit, any person considered suitable by it, who shall exercise and perform, subject to such directions as the State Government may issue from time to time, all or any of the powers and functions of the municipal authorities necessary to implement the order under sub-section (1).