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 144(1)] [Section 144] [Entire Act] State of Chattisgarh - Subsection Section 144(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956 (a)as to the name and place of abode of the owner or occupier, or of both the owner and occupier of such land or building; and