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 339D] [Entire Act] State of Chattisgarh - Subsection Section 339D(ii) in The Chhattisgarh Municipalities Act, 1961 (ii)being an officer under primary duty to do so knowingly omits to report illegal diversion of land or illegal construction of a building in such an area to the proper authority; or
