Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(39) in The Chhattisgarh Municipal Corporation Act, 1956

(39)"municipal water-works" means a water-work vested in or managed by the Corporation;(39-a) "nazul land" means nazul land within the city for the management and disposal of which special rules have been made by the government;