Section 3(35) in The Chhattisgarh Municipalities Act, 1961
(35)"Slaughter-house" means any place used for the slaughter of cattle, sheep, goats, kids or pigs;[(35-a) "State Election Commission" means the State Election Commission constituted under Article 243-K of the Constitution;] [Inserted by M.P. Act No. 17 of 1994.][(35-b) "social audit" means the review of the impact of policies, programmes, schemes or procedures adopted or implemented by any municipal authority, by a group or groups of persons residing within the municipal area within which such review is conducted;] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]
