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 432] [Entire Act] State of Jharkhand - Subsection Section 432(2) in Jharkhand Municipal Act, 2011 (2)The Municipal Commissioner or the Executive Officer shall not pass any adverse order against any licensed architect. without affording opportunity of hearing to him.
