Legal Document View

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
[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(4)(i) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(i)[ the joint signature of the Sarpanch and Secretary or any other officer/employee, who has been authorized by the Chief Executive Officer, Janpad Panchayat, in case of a Gram Panchayat;] [Substituted by C.G. Act No. 15 of 2015, dated 20.4.2015.]