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 2] [Section 405] [Entire Act] State of Chattisgarh - Subsection Section 405(1) in The Chhattisgarh Municipal Corporation Act, 1956 (1)The Governor may, by notification in the gazette, declare the intention to include within or exclude from the limits of the city, any specified area.
