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 2] [Entire Act] State of Jharkhand - Section Section 538 in Jharkhand Municipal Act, 2011 538. The State Election Commission. - The preparation of electoral rolls for and the conduct of elections to, all municipalities shall be under the superintendence, direction and control of the State Election Commission.
