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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(2)(c) in Jharkhand Municipal Act, 2011

(c)persons having special knowledge or experience in municipal administration co-opted by the Councillors specified in clause 2 (a) as prescribed shall be three in the case of Municipal Corporation, two in the case of Municipal Council and one in the case of Nagar Panchayat: