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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Jharkhand - Subsection

Section 103(1) in Jharkhand Municipal Act, 2011

(1)On a requisition, in writing, by the State Government, the Standing Committee, at any time, may require the Municipal Commissioner or the Executive Officer to undertake the execution of any work certified by the State Government to be urgently required in the public interest and, for this purpose, to make payment for such work from the Municipal Fund in so far as such payment may be made without unduly interfering with the regular work of the municipality.