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 1] [Entire Act] State of Chattisgarh - Section Section 441C in The Chhattisgarh Municipal Corporation Act, 1956 441C. Procedure to be followed in disposal of election petition. - An election petition shall he enquired into and disposed of according to such summary procedure as may he prescribed by rules made under this Act.
