Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Chattisgarh - Subsection

Section 35(vi) in The Chhattisgarh Municipalities Act, 1961

(vi)being a party, as an owner of any building or land, to an agreement made with the Council for construction of drainage and water connections where a drainage scheme or water works scheme has been commenced by the Council; or