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 52] [Entire Act] State of Chattisgarh - Subsection Section 52(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (2)The directions given by the State Government under this section shall be binding on the Town and Country Development Authority.
