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 192] [Entire Act] State of Chattisgarh - Subsection Section 192(b) in The Chhattisgarh Municipal Corporation Act, 1956 (b)purchase or take on lease any land, building, engine, material or apparatus, cither within or without the limits of the Corporation; and
