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 441A] [Entire Act] State of Chattisgarh - Subsection Section 441A(2) in The Chhattisgarh Municipal Corporation Act, 1956 (2)The expression "returned candidate" means a candidate whose name is notified in the Gazette under Section 22.
