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 79] [Entire Act] State of Jharkhand - Subsection Section 79(4) in Jharkhand Municipal Act, 2011 (4)In the case of grave disorder arising in a meeting and disobedience of orders of presiding officer, by the councillors, the presiding officer may, if he thinks necessary so to do, adjourn the meeting to a date specified by him.
