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 402] [Entire Act] State of Jharkhand - Subsection Section 402(2) in Jharkhand Municipal Act, 2011 (2)Every suggestion or objection received under sub-section (1) shall be heard by the Municipal Commissioner or the Executive Officer after giving an opportunity to make personal representations, if any.
