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 289] [Entire Act] State of Jharkhand - Subsection Section 289(1) in Jharkhand Municipal Act, 2011 (1)The State Regulatory Commission may, by notification, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act.
