Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Jharkhand - Subsection

Section 47(1) in Jharkhand Municipal Act, 2011

(1)The Standing Committee of a Municipal Corporation or Municipal Council may, from time to time, appoint an Ad hoc Committee to perform such functions, or conduct such enquiries, or undertake such studies including reports thereon, as may be specified by a resolution in this behalf.