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 391] [Entire Act] State of Chattisgarh - Subsection Section 391(c) in The Chhattisgarh Municipal Corporation Act, 1956 (c)nothing in this section shall affect any agreement made between the occupier and the owner respecting the payment of expenses as aforesaid.
