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 427] [Entire Act] State of Jharkhand - Subsection Section 427(4) in Jharkhand Municipal Act, 2011 (4)Notwithstanding anything contained in this Act, the municipality shall also, as prescribed by the State Government, have the authority to sanction the building plan as in case of section 427(2).
