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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)No suit for damages or for specific performance shall be maintainable against the Corporation or any officer or councillor thereof, on the ground that any of the duties specified in sub-section (1) have not been performed.