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 64] [Entire Act] State of Jharkhand - Subsection Section 64(ii) in Jharkhand Municipal Act, 2011 (ii)to consider the complaints as aforesaid and to facilitate their settlement or satisfaction by agreement through conciliation and mediation between the municipality and the aggrieved person by passing an award in this behalf;
