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

State of Chattisgarh - Subsection

Section 2(g) in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973

(g)"Principal Officer" means -
(i)In the case of a Municipal Corporation -the Municipal Commissioner.
(ii)In the case of a Municipal Council – the President.
(iii)In the case of a Town Improvement Trust – the Chairman.