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 86(2)] [Section 86] [Entire Act] State of Chattisgarh - Subsection Section 86(2)(d) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (d)the mode of appointment of committees, summoning and holding of meetings, and the conduct of business of such committees;