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[Cites 0, Cited by 0] [Section 328] [Entire Act]

State of Jharkhand - Subsection

Section 328(3) in Jharkhand Municipal Act, 2011

(3)The municipality shall before 31st March every year notify the standards to be achieved in relation to services relating to water supply, sewerage, sanitation, solid waste management, etc., as prescribed by the State Government, by the end of the next fiscal year. The standards to be achieved should be published every year in the State Gazette. These standards shall aim at achieving the benchmarks prescribed by the Government of India.