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 95] [Entire Act] State of Jharkhand - Subsection Section 95(2) in Jharkhand Municipal Act, 2011 (2)The Mayor and Chairperson so removed shall not be eligible for re-election as Mayor and Chairperson during the remaining term of office.
