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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(2)(a) in Jharkhand Municipal Act, 2011

(a)in the case of Municipal Corporation, the Mayor, the Deputy Mayor and the Chairpersons of Zonal Committees established under section 49 of this Act;