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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Jharkhand - Subsection

Section 83(1) in Jharkhand Municipal Act, 2011

(1)A councillor may, subject to the provisions of sub-section (2), ask the Council or/and Standing Committee questions on any matter relating to the administration of the municipality or municipal governance, and all such questions shall be addressed to the Standing Committee and shall be answered either by the Mayor or Chairperson or by any other member of the Standing Committee.