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 72A] [Entire Act] State of Chattisgarh - Subsection Section 72A(5) in The Chhattisgarh Municipalities Act, 1961 (5)The State Government shall prescribe the functions and powers of Wards Committee and the procedure for the conduct of their business.
