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 382] [Entire Act] State of Jharkhand - Subsection Section 382(2) in Jharkhand Municipal Act, 2011 (2)Where the State Government entrust a scheme under sub-section (1) to the municipality, they shall allot to that municipality such fund and staff as may be necessary to enable the municipality to implement the scheme.
