Section 15(2)(b) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

(b)in addition to the elected members specified in clause (a), the following shall also be members in the Council :-

(i)every Member of Legislative Assembly of the State representing a constituency of which a municipality or a portion thereof forms part,

(ii)every Member of the House of People representing a constituency of which municipality or a portion thereof forms part,

(iii)every member of the Council of the States registered as an elector within the municipality:

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