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 50(6)] [Section 50] [Entire Act] State of Chattisgarh - Subsection Section 50(6)(iv) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (iv)determine whether the areas reserved for public purpose are wholly or partially beneficial to the residents within the area of the scheme;