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 30] [Entire Act] State of Chattisgarh - Subsection Section 30(c) in The Chhattisgarh Municipalities Act, 1961 (c)is otherwise qualified to be registered in the Assembly roll relatable to the ward, shall be entitled to be registered in the electoral roll of that ward:
