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 101] [Entire Act] State of Chattisgarh - Subsection Section 101(2) in The Chhattisgarh Municipalities Act, 1961 (2)The Council may, with the previous approval of the State Government from time to time, add to, vary or rescind the bye-laws made under sub-section (1).
