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 439] [Entire Act] State of Jharkhand - Subsection Section 439(2) in Jharkhand Municipal Act, 2011 (2)If such person or such owner does not show any cause as aforesaid, he shall be bound to make the alterations specified in the notice.
