Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Jharkhand - Subsection Section 21(3) in Jharkhand Municipal Act, 2011 (3)A notice of recall shall be made to the Municipal Commissioner or Executive Officer by a majority of electors of the ward on the date of notice:
