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] [Entire Act] State of Chattisgarh - Section Section 4 in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016 4. Orders of items in the Agenda. - The order of items in the agenda shall be as per Rule 3. However, the order may be changed with the special permission of the Municipality.
