Legal Document View

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
[Cites 0, Cited by 0] [Section 400(1)] [Section 400] [Entire Act]

State of Chattisgarh - Subsection

Section 400(1)(d) in The Chhattisgarh Municipal Corporation Act, 1956

(d)obtain such legal advice and assistance as he may from time to time think it necessary or expedient to obtain, for any of the purposes referred to in the foregoing clauses of this section, or for securing the lawful exercise or discharge of any power or duly vesting in or imposed upon the Corporation, the Mayor-in-Council or any municipal officer or servant ;