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 151] [Entire Act] State of Chattisgarh - Subsection Section 151(2) in The Chhattisgarh Municipalities Act, 1961 (2)On receipt of any such notice the Council may, if it thinks necessary, require the production of the instrument of transfer, if any, or a copy thereof,
