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 69(3)] [Section 69] [Entire Act]

State of Chattisgarh - Subsection

Section 69(3)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)on the occurrence of any accident or unforeseen event or on the threatened occurrence of any disaster, involving or likely to involve extensive damage to any property of Corporation or danger to human or animal life, lake such immediate action as the emergency shall appear to him to justify and require reporting forthwith to the Mayor-in-Council or the Corporation, when he has done so, the action he has taken and his reasons for taking the same and the cost if any incurred or like it to be incurred in consequence of such action and not covered by a current budget grant.