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 319] [Entire Act] State of Chattisgarh - Subsection Section 319(3) in The Chhattisgarh Municipalities Act, 1961 (3)Nothing in this section shall be deemed to apply to any suit instituted under Section 54 of the [Specific Relief Act, 1877 (1 of 1877).] [Now Specific Relief Act, 1963.]
