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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(38) in Jharkhand Municipal Act, 2011

(38)"Director of Municipal Administration " means an officer appointed as such by the Government, and includes an Additional Director, a Joint Director, a Deputy Director, or any other officer of the Government authorized by it to perform the functions of the Director of Municipal Administration under this Act;