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 289] [Entire Act] State of Chattisgarh - Subsection Section 289(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)Such permission may be granted by the Commissioner only and subject to such general or special orders as the Government may make in this behalf.
