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[Cites 0, Cited by 0] [Section 405] [Entire Act]

State of Jharkhand - Subsection

Section 405(9) in Jharkhand Municipal Act, 2011

(9)If any doubt arises as to whether the decision under sub-section (8) is in conflict with any plan, scheme or programme of any competent authority under any law for the time being in force, the matter shall be referred to the State Government whose decision thereon shall be final.