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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(3) in Jharkhand Municipal Act, 2011

(3)At the request of the Standing Committees of more than one municipality, the State Government may, by order, provide for sharing of services of officers referred to in sub-section (1) by such municipalities, and on such terms and conditions, as may be specified in the order.