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] [Entire Act] State of Jharkhand - Section Section 156 in Jharkhand Municipal Act, 2011 156. Levy of surcharge on tax or fee. - The municipality may levy a surcharge at such rate on a tax, or user charge, or fee towards electricity consumption within the municipal area.
