Section 11 in Chhattisgarh Food and Nutritional Security Act, 2012
11. Responsibility of local bodies to provide relief in case of hunger.
- All local bodies in the State shall be responsible for providing relief in case of hunger to such persons, households, groups, or communities, if any, suffering from hunger or conditions akin to hunger in the geographical area, so notified, under their jurisdiction in accordance with the guidelines notified under.Section 10.
