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 127] [Entire Act] State of Jharkhand - Subsection Section 127(1) in Jharkhand Municipal Act, 2011 (1)The municipality may, on such terms and conditions as may be approved by it, acquire by agreement -(a)any immovable property, and(b)any easement affecting immovable property.
