Legal Document View

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
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(1)(a) in Jharkhand Municipal Act, 2011

(a)in the case of a larger urban area namely Municipal Corporation, -
(i)the Municipal Corporation,
(ii)the Standing Committee,
(iii)the Mayor,
(iv)the Municipal Commissioner,
(v)The Executive Officer / Managing Director representing the Municipal Corporation establishing or acquiring public transport undertaking or water supply undertaking or any other public utility services;