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 9] [Entire Act] State of Jharkhand - Subsection Section 9(2) in Jharkhand Building Byelaws 2016 (2)Fee at the time of submission of the map will be 50% of the total fee calculated at the time of submission. The final fee will be deposited before issuing the sanctioned Plan. The deposited fees will not be refunded under any circumstances.
