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 381] [Entire Act] State of Jharkhand - Subsection Section 381(3) in Jharkhand Municipal Act, 2011 (3)Each municipality shall prepare perspective five-year plan for its development and furnish the same to the District Planning Committee or the Metropolitan Planning Committee, as the case may be.
