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 422(1)] [Section 422] [Entire Act]

State of Chattisgarh - Subsection

Section 422(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)the Corporation fails to elect a Speaker within one month from the date of the publication of the election of the Councillors in the gazette by the State Election Commission after every general election of the Councillors under sub-section (1) of Section 23 or on the expiry of the term of the Speaker within one month thereof, or