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 231 in Jharkhand Municipal Act, 2011 231. Public necessities. - The municipality shall provide and maintain in proper and convenient situations water-closet, latrines, privies and urinals and other similar conveniences for public necessities.Trade Effluent
