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 441] [Entire Act] State of Jharkhand - Subsection Section 441(3) in Jharkhand Municipal Act, 2011 (3)The State Government may, by notification, exempt any municipal area or any group of municipal areas from the operation of all or any of the provisions of this chapter or the rules made under this section.