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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Jharkhand - Subsection

Section 63(1) in Jharkhand Municipal Act, 2011

(1)The State Government may, on the recommendation of a Selection Committee of three persons constituted by the Government for the purpose, appoint one or more persons to be known as Municipal Ombudsman to carry out the functions entrusted under section 64 or State Government if considers it necessary, then recommend such deeds to State Ombudsman.