Section 5(1)(i) 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 5(1)] [Section 5] [Entire Act]

(i)[ In case of the Municipal Corporation :-] [Substituted by Notification No. 24-F-1-65-05-XVIII-3, dated 14-7-2005.]

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