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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Jharkhand - Subsection

Section 36(2) in Jharkhand Municipal Act, 2011

(2)Every Ward Committee shall have the right to -
(a)obtain information about the master plan and development plans of the municipality;
(b)obtain information from the Municipal Commissioner or Executive Officer on any matter relating to the ward,
(c)obtain information on Municipal Budget and details of all revenue items relating to the ward; and
(d)be consulted in the development of land use and zoning regulations within the ward.