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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jharkhand - Subsection

Section 30(1) in The Jharkhand Area Autonomous Council Act, 1994

(1)The Council shall have such supervisory powers and functions with respect to non-develop-mental and regulatory subject specified in Schedule 3 as may be prescribed, for public purposes, by the State Government in consultation with the Council.