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 179] [Entire Act] State of Chattisgarh - Subsection Section 179(4) in The Chhattisgarh Municipal Corporation Act, 1956 (4)All sales of immovable property under this section shall, so far as may be practicable, be regulated by the procedure laid down in the rules made by the Government in that behalf.
