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] [Entire Act] State of Jharkhand - Section Section 552 in Jharkhand Municipal Act, 2011 552. Penalty for contravention of any order regarding requisitioning. - If any person contravenes any order made under sections 546, he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
