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 179] [Entire Act] State of Chattisgarh - Subsection Section 179(6) in The Chhattisgarh Municipal Corporation Act, 1956 (6)No officer or servant in the service of the Corporation or any councillor, during the term of his office, shall directly or indirectly purchase any property at any such sale.
