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 395] [Entire Act] State of Jharkhand - Subsection Section 395(2) in Jharkhand Municipal Act, 2011 (2)No area improvement scheme approved by the municipality under subsection (1), which involves acquisition of land and provision of funding support from the State Government, shall be valid unless it has been approved by the State Government.
