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 427] [Entire Act] State of Jharkhand - Subsection Section 427(2) in Jharkhand Municipal Act, 2011 (2)Individual residential building plan on an area of a plot upto 500 Sq.mtr. shall be approved by the Licensed Architect/Post Graduate Civil Engineer. The State Government shall finalize the procedure and rules for this purpose from time to time.
