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 213] [Entire Act] State of Chattisgarh - Subsection Section 213(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)All things deposited in receptacles, depots or places provided or appointed under this section shall be the property of the Corporation.
