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 12] [Entire Act] State of Chattisgarh - Subsection Section 12(a) in The Chhattisgarh Municipal Corporation Act, 1956 (a)is not less eighteen years of age on the first day of January of the year in which the electoral roll for a ward is prepared or revised;
