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 36] [Entire Act] State of Chattisgarh - Subsection Section 36(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995 (4)Every candidate or his proposer for the seat in question, shall be entitled to be present and heard by the Revisional Authority.
