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[Cites 0, Cited by 0] [Section 481] [Entire Act]

State of Jharkhand - Subsection

Section 481(3) in Jharkhand Municipal Act, 2011

(3)The State Government may appoint a committee under the chairpersonship of the Deputy Commissioner of the district in which the industrial township is situated to oversee the working of the industrial township as prescribed.Part - IX Powers, Procedures, Offences and PenaltiesChapter- 44 ProcedureLicenses and Permissions