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 2] [Section 147] [Entire Act] State of Chattisgarh - Subsection Section 147(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)Such notice shall be delivered on or before the date fixed in this behalf in the public notice referred to in Section 145 or 146.
