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 3] [Entire Act] State of Chattisgarh - Subsection Section 3(27) in The Chhattisgarh Municipalities Act, 1961 (27)"public place" means a space, not being private property which is open to the use or enjoyment of the public, whether such space is vested in the Council or not;
