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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(2) in Jharkhand Municipal Act, 2011

(2)"Administrator" means any officer appointed by the State Government to exercise the powers and perform the functions and discharge duties conferred or imposed on the municipalities, the Standing Committee and the Municipal Commissioner or the Executive Officer, by or under this Act;