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[Cites 0, Cited by 0] [Section 384(2)] [Section 384] [Entire Act]

State of Jharkhand - Subsection

Section 384(2)(a) in Jharkhand Municipal Act, 2011

(a)fourteen shall be elected, in such manner as may be prescribed, by and from amongst, the elected members of the municipalities and the panchayats in the metropolitan area in proportion to the ratio between the population of the municipalities and panchayats in that area;