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 229] [Entire Act] State of Jharkhand - Subsection Section 229(1) in Jharkhand Municipal Act, 2011 (1)It shall not be lawful to construct any water-closet or privy for any premises except with such terms not being inconsistent with rules or regulations for the time being in force, as the municipality may prescribe.
