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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Jharkhand - Subsection

Section 162(3)(i) in Jharkhand Municipal Act, 2011

(i)section 27 of the said Indian Stamp Act, 1899 (II of 1899) as, from time to time, so modified, shall be read as if it specifically required the particulars referred to therein to be set forth separately in respect of property situated within the limits of municipality and outside such limits respectively; and