Chhattisgarh Lok Sewa Guarantee Act, 2011
An Act to provide for the delivery of certain public services to citizens by the State Government, local bodies, public authorities or agencies within the stipulated time, and to fix the liabilities of persons responsible for delivery of such services in the event of default and for matters connected therewith or incidental thereto. Be it enacted by the Chhattisgarh Legislature in the Sixty-second Year of the Republic of India, as follows :-
- Act number
- Act 23 of 2011
- Year
- 2011
- Enacted on
- 30-09-2011
- In force from
- 12 October 2011
- Jurisdiction
- Chhattisgarh State Act
- Subjects
- Administrative Law
Read the full text of Chhattisgarh Lok Sewa Guarantee Act, 2011 section by section on LawLens.
Official source: India Code