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 14] [Section 21] [Entire Act] State of Jharkhand - Subsection Section 21(1) in Jharkhand Municipal Act, 2011 (1)Every councillor shall be deemed to have vacated his office forthwith if he is recalled in accordance with the procedure specified in sub-sections (3) to (8) of this section.
