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 3] [Section 10] [Entire Act] State of Chattisgarh - Subsection Section 10(2) in Chhattisgarh Rent Control Act, 2011 (2)Rent Control Tribunal shall not grant any adjournment without written application and recording the reasons therefor in writing.
