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 169] [Entire Act] State of Jharkhand - Subsection Section 169(1) in Jharkhand Municipal Act, 2011 (1)Any person dissatisfied with the order passed on his objection may appeal to the Jharkhand Property Tax Council, whose decision shall be final.
