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 4] [Entire Act] State of Jharkhand - Subsection Section 4(ii) in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015 (ii)The competent authority can appoint or nominate any officer of the government for the purpose of the act.
