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 292B] [Entire Act] State of Chattisgarh - Subsection Section 292B(4) in The Chhattisgarh Municipal Corporation Act, 1956 (4)Permission to develop colony shall be given by the Commissioner and appeal against any order of the Commissioner shall lie before the Government.]
