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 115] [Entire Act] State of Chattisgarh - Subsection Section 115(ii) in The Chhattisgarh Municipalities Act, 1961 (ii)the terms upon, the period within and the method by which the loan is to be raised and repaid, shall be subject to the approval of the State Government.
