Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 409] [Entire Act] State of Jharkhand - Subsection Section 409(2) in Jharkhand Municipal Act, 2011 (2)When the unique premises numbers in respect of premises in any ward of the municipality have been determined, the Municipal Commissioner or the Executive Officer shall notify such unique premises numbers in such manner as may be prescribed.
