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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Jharkhand - Subsection

Section 70(2) in Jharkhand Municipal Act, 2011

(2)The municipality may plan, build, operate, maintain or manage the infrastructure required for the discharge of any of the functions, as aforesaid, either by itself, or through public-private partnership or by any agency under any concession agreement.