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 519] [Entire Act] State of Jharkhand - Subsection Section 519(b) in Jharkhand Municipal Act, 2011 (b)no sufficient cause is shown for non-appearance of such person, hear and determine such case in the absence of such person.
