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 498] [Entire Act]

State of Jharkhand - Subsection

Section 498(1) in Jharkhand Municipal Act, 2011

(1)Any person who has been served with a notice under sub-section (1) of section 497 may, within such period as is specified in such notice, deliver to the municipal authority or the officer or the municipality, as the case may be, any objection, in writing, setting forth the objections which he may desire to state for withdrawal or modification of such notice.