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 170] [Entire Act] State of Chattisgarh - Subsection Section 170(b) in The Chhattisgarh Municipalities Act, 1961 (b)every warrant issued under sub-section (1) of Section 167, or distress or attachment made under sub-section (4) of the said section;
