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 498] [Entire Act] State of Jharkhand - Subsection Section 498(2) in Jharkhand Municipal Act, 2011 (2)Every such objection shall be placed before the Municipal Commissioner or the Executive Officer for determination and, pending such determination, compliance with any requisition or order in accordance with such notice shall be stayed.
