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 47] [Entire Act] State of Chattisgarh - Subsection Section 47(1) in The Chhattisgarh Municipal Corporation Act, 1956 (1)The Mayor may refer to any Committee appointed under Section 16 for enquiry and report or opinion any matter relating to that Committee.
