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 1] [Section 27] [Entire Act] State of Jharkhand - Subsection Section 27(3) in Jharkhand Municipal Act, 2011 (3)The State Government shall undertake a review every ten years in the matter relating to reservation of offices under clause (a) of sub-section (2).
