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 272] [Entire Act] State of Jharkhand - Subsection Section 272(1) in Jharkhand Municipal Act, 2011 (1)Any person aggrieved by any decision or order of the State Regulatory Commission may file an appeal to the High Court.
