Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Jharkhand - Subsection

Section 164(2) in Jharkhand Municipal Act, 2011

(2)Every alteration shall be signed by the Municipal Commissioner or the Executive Officer and, subject to the result of an application, shall take effect from the quarter in which the order has been passed, but the Municipal Commissioner or the Executive Officer, by such alteration, shall not be deemed to have made a new or revised assessment list.