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 21 in Jharkhand Tourism Development and Registration Act, 2015 21. Revision of fair rates. - The prescribed authority shall, from time to time, revise the fair rates notified under Section 20.
