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State of Chattisgarh - Section

Section 1 in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

1. Short title and commencement.

(1)These rules shall be called the Chhattisgarh Municipalities (The Conduct of Business of the Mayor-in-Council/President-in-Council and the Powers and Functions of the Authorities) Rules, 1998.
(2)These rules shall come into force from the date of their publication in the "Chhattisgarh Rajpatra."