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 20] [Entire Act] State of Chattisgarh - Subsection Section 20(11) in Chhattisgarh Rent Control Adaptation Rules, 2016 (11)Registration. - This Agreement should be registered and the expenditure of Stamp duty and registration fee and incidental charges, if any, shall be borne by the Lessee.
