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 404] [Entire Act] State of Jharkhand - Subsection Section 404(1) in Jharkhand Municipal Act, 2011 (1)Notwithstanding anything contained in this Act, the State Government may, by notification, require the municipality to prepare and submit to the State Government before a specified date a Draft Master Plan in respect of the municipality.
