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 427(1)] [Section 427] [Entire Act] State of Chattisgarh - Subsection Section 427(1)(c) in The Chhattisgarh Municipal Corporation Act, 1956 (c)the authority on which money may be paid from the Municipal fund and the management and regulation of provident funds;