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 523] [Entire Act] State of Jharkhand - Subsection Section 523(c) in Jharkhand Municipal Act, 2011 (c)take, or withdraw from, or compromise, any proceeding under this Act for the recovery of expenses or compensation claimed to be due to the municipality, or
