Legal Document View

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
[Cites 0, Cited by 0] [Section 182(3)] [Section 182] [Entire Act]

State of Chattisgarh - Subsection

Section 182(3)(b) in The Chhattisgarh Municipalities Act, 1961

(b)the Council having issued such demand for, and having received in accordance with the demand such further particulars, fails to issue further orders within one month from the receipt of such particulars;