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 49] [Entire Act] State of Jharkhand - Subsection Section 49(4) in Jharkhand Municipal Act, 2011 (4)The staff for each office of the Zonal Committee shall be in accordance with the norms fixed by the State Government from time to time.
