Legal Document View

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
[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

State of Chattisgarh - Subsection

Section 184(2)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)the amount claimed from the appellant has been deposited by him in the Corporation office, and a receipt thereof has been filed with a memo of appeal.