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 128A] [Entire Act] State of Chattisgarh - Subsection Section 128A(i) in The Chhattisgarh Municipal Corporation Act, 1956 (i)all monies raised by any rent, tax, fine or cess on any person or any property situated in slum area;
