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 162] [Entire Act] State of Chattisgarh - Subsection Section 162(b) in The Chhattisgarh Municipalities Act, 1961 (b)it shall not be lawful for the Council to abandon or modify or to abolish such tax when imposed, without the sanction of the State Government;
