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 8] [Entire Act] State of Jharkhand - Subsection Section 8(9) in Jharkhand Tourism Development and Registration Act, 2015 (9)The State Government may acquire any land required for the purpose of the Authority, which shall be deemed"Public Purpose" under the Land Acquisition Act, 1894.
