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 127] [Entire Act] State of Chattisgarh - Subsection Section 127(3) in The Chhattisgarh Municipalities Act, 1961 (3)The mode of assessment and collection of the local body tax shall be such as may be prescribed.
