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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Jharkhand - Subsection

Section 66(1) in Jharkhand Municipal Act, 2011

(1)A Municipal Ombudsman shall be a person of repute and shall have experience in civil services or public or municipal administration or management, and if such person is a civil servant, he shall be not below the rank of a Secretary to the State Government or a District Judge having jurisdiction within the State.