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 79A] [Entire Act] State of Chattisgarh - Subsection Section 79A(4) in The Chhattisgarh Municipal Corporation Act, 1956 (4)The Collector may, by general or special order delegate the powers conferred on him under this section to a Deputy Collector subordinate to him.
