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[Cites 0, Cited by 0] [Section 595] [Entire Act]

State of Jharkhand - Subsection

Section 595(1) in Jharkhand Municipal Act, 2011

(1)If the State Government is, at any time, of the opinion that any regulation should be cancelled or modified, either wholly or in part, it shall cause the reasons for such opinion to be communicated to the municipality, and shall specify a reasonable period within which the municipality may make such representation with regard thereto as it may think fit.