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 30] [Entire Act] State of Chattisgarh - Subsection Section 30(a) in The Chhattisgarh Municipalities Act, 1961 (a)is not less than eighteen years of age on the 1st day of January of the year in which the electoral roll for a ward is prepared or revised;
