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[Cites 0, Cited by 0] [Section 268(2)] [Section 268] [Entire Act]

State of Jharkhand - Subsection

Section 268(2)(d) in Jharkhand Municipal Act, 2011

(d)to adjudicate upon the disputes and differences between any municipal authority and any suppliers of municipal services in the public or private sector or to refer such matters for arbitration,