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 27] [Entire Act] State of Jharkhand - Subsection Section 27(4) in Jharkhand Municipal Act, 2011 (4)The reservation of offices under clause (a) of sub-section (2) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution of India.
