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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Jharkhand - Subsection

Section 108(1) in Jharkhand Municipal Act, 2011

(1)The Municipal Commissioner or the Executive Officer shall prepare in each year a budget estimate along with an establishment schedule of the municipality for the ensuing year, and such budget estimate shall be an estimate of the income and expenditure of the municipality.