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 394] [Entire Act] State of Jharkhand - Subsection Section 394(q) in Jharkhand Municipal Act, 2011 (q)any other matter not inconsistent with the provisions of this Act and for which, in the opinion of the municipality, it is expedient to make provisions with a view to improving the area to which the scheme relates.
