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 217] [Entire Act] State of Chattisgarh - Subsection Section 217(c) in The Chhattisgarh Municipal Corporation Act, 1956 (c)prohibit, by public notice, the use by the public, tor any of the said purposes, of any place not so set apart; and
