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 96] [Entire Act] State of Jharkhand - Subsection Section 96(2) in Jharkhand Municipal Act, 2011 (2)Before making any order under sub-section (1) a notice shall be given by the State Government to the Council calling upon it to submit representation, if any, against the proposed order within such period as may be specified in the notice.
