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 1] [Section 583] [Entire Act] State of Jharkhand - Subsection Section 583(b) in Jharkhand Municipal Act, 2011 (b)no election to any municipality shall be called in question except by an election petition presented to the prescribed authority under this Act.
