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] [Entire Act] State of Chattisgarh - Section Section 232 in The Chhattisgarh Municipalities Act, 1961 232. Investigation and action. - The Council shall, as far as possible, arrange for detection, inspection, abatement and removal of nuisances.
