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[Cites 0, Cited by 0] [Section 380] [Entire Act]

State of Jharkhand - Subsection

Section 380(1) in Jharkhand Municipal Act, 2011

(1)Having regard to the draft development plan, as prepared by the District Planning Committee or the Metropolitan Planning Committee, as the case may be, and as approved by the State Government, the municipality shall implement such components of such development plan as relates to its jurisdiction and carry out such functions as may be assigned to it in this behalf.