Legal Document View

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
[Cites 0, Cited by 1] [Section 20(3)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(3)(i) in The Chhattisgarh Municipalities Act, 1961

(i)it is presented within thirty days from the date on which the result of such election or [nomination] [Substituted by M.P. Act. No. 12 of 1995.] was notified in the Gazette; and