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 446] [Entire Act] State of Jharkhand - Subsection Section 446(4) in Jharkhand Municipal Act, 2011 (4)No person shall, after the date of publication of such declaration, erect or reerect any building in contravention of such declaration.
