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 8] [Section 436] [Entire Act] State of Jharkhand - Subsection Section 436(3) in Jharkhand Municipal Act, 2011 (3)Any person aggrieved by an order of the Municipal Commissioner or the Executive Officer under sub-section (1) may, within thirty days from the date of the order, prefer an appeal against the order before the Building Tribunal.
