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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(f) in Jharkhand Lokayukta Act, 2001

(f)"Maladministration" means action taken or purporting to have been taken in the exercise of administrative functions in any case-
(i)Where such action or the administrative procedure or practice governing such action in unreason, unjust, oppressive or improperly discriminatory, or
(ii)Where there has been negligence or undue delay in taking such action or the administrative procedure or practice governing such action involves undue delay;