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 38] [Entire Act] State of Chattisgarh - Subsection Section 38(1) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973 (1)The State Government may, by notification, establish a Town and Country Development Authority by such name and tor such area as may be specified in the notification.
