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 508] [Entire Act] State of Jharkhand - Subsection Section 508(1) in Jharkhand Municipal Act, 2011 (1)If, in respect of any expenses referred to in section 501, any dispute arises, the Municipal Commissioner or the Executive Officer shall refer such dispute to the Civil Court having jurisdiction for determination.
