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State of Jharkhand - Section

Section 100 in Jharkhand Municipal Act, 2011

100. Application of Municipal Fund.

- The money credited to the Municipal Fund, from time to time, shall be applied for payment of all sums, charges and costs necessary for carrying out the purposes of this Act and the rules and the regulations made thereunder and for payment of all sums payable out of the Municipal Fund under any other law for the time being in force.