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 183(3)] [Section 183] [Entire Act] State of Chattisgarh - Subsection Section 183(3)(ii) in The Chhattisgarh Municipalities Act, 1961 (ii)all open land or lands consisting of Khandher lying within such line shall be deemed to be part of the public street and shall vest in the Council.