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 292D] [Entire Act] State of Chattisgarh - Subsection Section 292D(b) in The Chhattisgarh Municipal Corporation Act, 1956 (b)Being an officer or the authority competent to sanction electrical or water supply connection grants such sanction with respect to the building in such area; or
