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 228] [Entire Act] State of Jharkhand - Subsection Section 228(4) in Jharkhand Municipal Act, 2011 (4)In the hearing and the disposal of the application under sub- section (3), the competent court shall follow such procedure as may be prescribed, and the order passed by the competent court shall be final and binding upon the parties.
