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[Cites 0, Cited by 2] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(3) in The Chhattisgarh Municipalities Act, 1961

(3)On receipt of the reference, the State Election Commission shall arrange for voting on the proposal of recall in such manner as may be prescribed.] [Substituted by M.P. Act No. 11 of 1999.]