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 106(2)] [Section 106] [Entire Act] State of Chattisgarh - Subsection Section 106(2)(e) in The Chhattisgarh Municipalities Act, 1961 (e)to make with previous sanction of the State Government, any other kind of contribution as may be deemed necessary by the Council;