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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Jharkhand - Subsection

Section 263(1) in Jharkhand Municipal Act, 2011

(1)The State Government shall, within six months from the date of commencement of this Act, by notification, constitute a State Commission to be known as the Jharkhand Municipal Regulatory Commission to exercise the powers conferred on, and to perform the functions assigned to it under this Act.