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 162] [Entire Act] State of Jharkhand - Subsection Section 162(1) in Jharkhand Municipal Act, 2011 (1)The State Government may impose a duty in municipal area on transfer of immovable property in accordance with the provision contained in subsection (2).
