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 37] [Entire Act] State of Jharkhand - Subsection Section 37(2) in Jharkhand Municipal Act, 2011 (2)Allocation and utilisation of funds to and by the ward committees for maintenance of civic services shall be in the manner prescribed by the Government.
