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 325] [Entire Act] State of Jharkhand - Subsection Section 325(2) in Jharkhand Municipal Act, 2011 (2)of section 324 it may be destroyed by the officer making the seizure with consent of the owner or the person in whose possession it was found.
