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 149] [Entire Act] State of Chattisgarh - Subsection Section 149(4) in The Chhattisgarh Municipal Corporation Act, 1956 (4)No appeal shall be admitted under this section unless an objection has been preferred under Section 148.
