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 322A] [Entire Act] State of Chattisgarh - Subsection Section 322A(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)The Commissioner on receipt of report under sub-section (1) shall take action to remove such encroachment as soon as possible.
