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 49] [Entire Act] State of Chattisgarh - Subsection Section 49(iii) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (iii)acquisition and development of land for public purposes such as housing development, development of shopping centres, cultural centres, administrative centres;
