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 291] [Entire Act] State of Chattisgarh - Subsection Section 291(10) in The Chhattisgarh Municipal Corporation Act, 1956 (10)No person shall erect or re-erect any building or take any other action in contravention of any such scheme or of any rule or bye-law made under the provisions of this Act.
