Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Chattisgarh - Subsection

Section 154(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)The Commissioner may on receipt of such notice as to increase of rents amend the assessment list by altering the assessment of such land or building or any portion thereof as provided for by Section 153.