Section 2(3)(l) 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

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

(l)The words used in these rules but not defined shall carry the same meaning which have been assigned to them in the Act.

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