Legal Document View

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
[Cites 0, Cited by 0] [Section 419(1)] [Section 419] [Entire Act]

State of Chattisgarh - Subsection

Section 419(1)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the municipal fund and, if necessary, that any one or more of the taxes authorised by Chapter XI shall be levied or increased.