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[Cites 0, Cited by 0] [Section 383(3)] [Section 383] [Entire Act]

State of Jharkhand - Subsection

Section 383(3)(a) in Jharkhand Municipal Act, 2011

(a)have regard to-
(i)matters of common interest between the panchayats and the municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of the infrastructure and environmental conservation; and
(ii)the extent and type of available resources, whether financial or otherwise;