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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jharkhand - Subsection

Section 15(2)(d) in Jharkhand Municipal Act, 2011

(d)persons belonging to minorities co-opted by the councillors specified in clause (a) as prescribed shall be three in the case Municipal Corporation, two in the case of Municipal Council and one in the case of Nagar Panchayat: