Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Chattisgarh - Subsection

Section 68(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)In so far as the Corporation is required to act under this section, it shall be under the general control of, and comply with such particular directions, if any, as may, from lime to time, be given to it by the State Government or any other authority appointed by the State Government in this behalf.