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 391] [Entire Act] State of Chattisgarh - Subsection Section 391(b) in The Chhattisgarh Municipal Corporation Act, 1956 (b)the occupier shall be entitled to credit in account with the owner for any sum recovered from him on account of the said expenses;
