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 327] [Entire Act] State of Jharkhand - Subsection Section 327(ii) in Jharkhand Municipal Act, 2011 (ii)prescribing the conditions subject to which, and the circumstances in which and the areas or localities in respect of which licenses for such use may be granted, refused, suspended or withdrawn;
