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 48A] [Entire Act] State of Chattisgarh - Subsection Section 48A(3) in The Chhattisgarh Municipal Corporation Act, 1956 (3)The number of wards included in the territorial area of Wards Committees of the Corporation shall, as nearly as possible, be equal.
