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 72B] [Entire Act] State of Chattisgarh - Subsection Section 72B(3) in The Chhattisgarh Municipalities Act, 1961 (3)The elected Councillor of ward concerned shall be a member in all the Mohalla Committees within the territorial area of any Ward.
