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 49] [Entire Act] State of Chattisgarh - Subsection Section 49(4) in The Chhattisgarh Municipalities Act, 1961 (4)No prosecution shall be instituted under this section without the previous sanction in writing, of the State Government.] [Substituted by M.P. Act No. 7 of 1988.]
