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 436] [Entire Act] State of Jharkhand - Subsection Section 436(6) in Jharkhand Municipal Act, 2011 (6)Every order made by the Municipal Building Tribunal on appeal and, subject to such order, every order made by the Municipal Commissioner or the Executive Officer under sub-section (1), shall be final and conclusive.
