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 1] [Section 152] [Entire Act] State of Jharkhand - Subsection Section 152(8) in Jharkhand Municipal Act, 2011 (8)The municipality shall revise the rate of tax on Annual Rental Value once in five years or earlier with the prior approval of the State Government.
