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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(2) in Jharkhand Municipal Act, 2011

(2)The State Government shall, by notification, declare an area specified as -
(a)a larger urban area to be a Municipal Corporation;
(b)a smaller urban area to be a Municipal Council; and
(c)a transitional area that is to say, an area in transition from a rural area to an urban area to be a Nagar Panchayat.