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 306] [Entire Act] State of Chattisgarh - Subsection Section 306(b) in The Chhattisgarh Municipalities Act, 1961 (b)Sections 180(1) and (2), 185 [187, 187-A] [Inserted by M.P. Act No. 18 of 1997.], 191, 192, 194, 195, 196, 198, 199, 200(2), 204, 208, 213, 215, 216, 217, 220, 221, 222, 223, 224, 225, 226, 227, 232, 234, 236, 239, 241, 242, 246, 250, 251, 252 and 286 shall be exercised and discharged by the Chief Municipal Officer.
