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 3] [Entire Act] State of Jharkhand - Subsection Section 3(3) in Jharkhand Municipal Act, 2011 (3)Notwithstanding anything contained in sub-section (1), the State Government may, by notification, determine separate conditions to constitute any hill area, pilgrim centre, tourist centre or mandi as a municipal area.
