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[Cites 0, Cited by 0] [Section 515] [Entire Act]

State of Jharkhand - Subsection

Section 515(2) in Jharkhand Municipal Act, 2011

(2)No application, appeal or reference under this Act shall be received by a Civil Court having jurisdiction until the fee, if any, under clause (a) of sub-section (1) has been paid:Provided that the Civil Court may, in any case in which it thinks fit so to do, -
(i)receive such application, appeal or reference, or
(ii)issue summons or other process, without payment of such fee.