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 2(1)] [Section 2] [Entire Act] State of Chattisgarh - Subsection Section 2(1)(y) in Chhattisgarh Food and Nutritional Security Act, 2012 (y)"Priority Households" means the households identified as such under sub-section (3) of Section 15 for the purpose of entitlements under Section 3;