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 35] [Entire Act] State of Chattisgarh - Subsection Section 35(r) in The Chhattisgarh Municipalities Act, 1961 (r)[ has been disqualified under Section 32-C.] [Inserted by C.G. Act No. 10 of 2004, w.e.f. 1-1-2005.]
