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 201] [Entire Act] State of Jharkhand - Subsection Section 201(5) in Jharkhand Municipal Act, 2011 (5)The Municipal Commissioner or the Executive Officer shall allow any person to take water for extinguishing fire from any pipe on which a hydrant is fixed without any payment.
