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 55] [Entire Act] State of Jharkhand - Subsection Section 55(9) in Jharkhand Municipal Act, 2011 (9)The Municipal Commissioner or Executive Officer shall be responsible to implement the resolutions of the council and the committees, and exercise such powers and perform such functions as provided in the Act or the rules made thereunder.
