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 226] [Entire Act] State of Jharkhand - Subsection Section 226(e) in Jharkhand Municipal Act, 2011 (e)require the owner of any land or building to carry out such construction, repair or other work as may be necessary for effectual drainage of such land or building, or
