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 332] [Entire Act] State of Jharkhand - Subsection Section 332(1) in Jharkhand Municipal Act, 2011 (1)The Municipal Commissioner or the Executive Officer may contract with the occupier of any premises to remove rubbish or offensive matter direct there from and may charge fees in this behalf.
