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 17(1)] [Section 17] [Entire Act] State of Chattisgarh - Subsection Section 17(1)(n) in The Chhattisgarh Municipal Corporation Act, 1956 (n)[ has been disqualified under Section 14-C.] [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]