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 35] [Entire Act] State of Chattisgarh - Subsection Section 35(b) in The Chhattisgarh Municipalities Act, 1961 (b)is a servant of Government and is remunerated by salary or honorarium (which expression shall not include fees or commission); or
