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(26) in The Chhattisgarh Municipalities Act, 1961 (26)"prescribed authority" means an authority which the State Government may, by notification, generally or with respect to any provision of this act, declare to be a prescribed authority;
