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 520] [Entire Act] State of Jharkhand - Subsection Section 520(b) in Jharkhand Municipal Act, 2011 (b)the date on which the commission or the continuance of such offence is first brought to the notice of the municipality or the Municipal Commissioner or the Executive Officer.
