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 292D] [Entire Act] State of Chattisgarh - Subsection Section 292D(e) in The Chhattisgarh Municipal Corporation Act, 1956 (e)Illegally influences the officers aforesaid in granting such sanction or in omitting to make a report of such illegal diversion of land;
