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 1] [Section 310] [Entire Act] State of Jharkhand - Subsection Section 310(1) in Jharkhand Municipal Act, 2011 (1)The municipality may, and when required by the State Government shall, fix places, within the limits of municipality, and grant or withdraw license for use of such places for the slaughter of animals for sale.
