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] [Entire Act] State of Jharkhand - Section Section 22 in Jharkhand Municipal Act, 2011 22. Remuneration and allowances for Councillors. - The Mayor, Deputy Mayor, Chairperson, Vice-Chairperson and the Councillors may receive such remuneration and allowances as prescribed by the State Government.Chapter - 4 Municipal Authorities
