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(4) in Jharkhand Municipal Act, 2011 (4)The municipality may receive any grant or dedication by donor, whether in the form of any income or any movable or immovable property, by which the municipality may be benefitted in the performance of any of its functions.
