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 410] [Entire Act] State of Jharkhand - Subsection Section 410(e) in Jharkhand Municipal Act, 2011 (e)the imposing of penalty in case of delay in the completion of work.
