Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 382] [Entire Act]

State of Jharkhand - Subsection

Section 382(1) in Jharkhand Municipal Act, 2011

(1)Notwithstanding anything contained in any law for the time being in force, the State Government may, subject to the condition, as they may think fit to impose, entrust by an order published in the official Gazette to a municipality, the implementation of such schemes of economic development and social justice including the schemes in relation to the matter enumerated in the Twelfth Schedule to the Constitution of India, as they deem fit.