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 79A] [Entire Act] State of Chattisgarh - Subsection Section 79A(5) in The Chhattisgarh Municipal Corporation Act, 1956 (5)The formal enquiry referred to in this section shall be conducted in accordance with the provisions of the Chhattisgarh Land Revenue Code, 1959 (20 of 1959).
