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 263] [Entire Act] State of Jharkhand - Subsection Section 263(7) in Jharkhand Municipal Act, 2011 (7)The Chairperson and the other members shall be appointed by the State Government on the recommendation of the Selection Committee constituted under section 264.
