Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Jharkhand - Subsection Section 56(5) in Jharkhand Municipal Act, 2011 (5)The Municipal Commissioner or Executive Officer shall place before the Standing Committee every year for its consideration the Establishment Schedule along with the proposals for such changes therein as he may consider necessary.
