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] [Entire Act] State of Chattisgarh - Section Section 22 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011 22. The allottee shall not conduct himself in a maimer which causes nuisance and annoyance to any adjoining neighbouring allottee, or otherwise.
