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 480] [Entire Act] State of Jharkhand - Subsection Section 480(4) in Jharkhand Municipal Act, 2011 (4)The Municipal Corporations having a population of ten lakhs and more shall prepare a Fire-hazard Response and Mitigation Plan every year as prescribed by the state government through consultative process and publish the Plan in the State Gazette.
