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 62] [Entire Act] State of Jharkhand - Subsection Section 62(1) in Jharkhand Municipal Act, 2011 (1)The State Government shall constitute cadres of common municipal services of such officers of municipality referred to in sub-section (1) of section 56 and other employees as may be determined by the State Government, from time to time.
