Section 615(6)(g) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 615(6)] [Section 615] [Entire Act]

State of Jharkhand - Subsection

Section 615(6)(g) in Jharkhand Municipal Act, 2011

(g)from the date, the Act comes into effect, the municipality will have the same right as the said various authorities and organisations had in all lands within the area notified under sub-section (1), (3), (4) and (5) of the Act which were previously held by the said various authorities and organisations on lease from the State Government for a certain period or the possession of which has been delivered to the aforesaid authorities and organizations,

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State of Jharkhand - Subsection

Section 615(6)(g) in Jharkhand Municipal Act, 2011