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 220] [Entire Act] State of Chattisgarh - Subsection Section 220(a) in The Chhattisgarh Municipal Corporation Act, 1956 (a)construct and maintain waterworks and do all acts which may be necessary or expedient in connection with such construction or maintenance;
