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 442] [Entire Act] State of Jharkhand - Subsection Section 442(5) in Jharkhand Municipal Act, 2011 (5)The Chairperson and the other members of the Tribunal shall hold office during the pleasure of the Governor and shall be paid from the municipal fund and their terms and conditions shall be as prescribed by the State Government.
