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 184] [Entire Act] State of Chattisgarh - Subsection Section 184(2) in The Chhattisgarh Municipalities Act, 1961 (2)The Council may, upon such terms as it thinks fit, allow any building to be set forward for improving the regular line of any public street in which such building is situated.
