Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Chattisgarh - Section

Section 69A in The Chhattisgarh Municipalities Act, 1961

69A.

[The explanation and/or the statement of the Chief Municipal Officer under Section 69 shall be taken on record in the minutes of the meeting.] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]