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 425] [Entire Act] State of Jharkhand - Subsection Section 425(9) in Jharkhand Municipal Act, 2011 (9)"Shelter Fee" means fee levied and collected in lieu of the reservation of land or floor area as the case may be, determined on the basis of the rates notified by the State Government.
