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[Cites 0, Cited by 0] [Section 328(3)] [Section 328] [Entire Act]

State of Chattisgarh - Subsection

Section 328(3)(i) in The Chhattisgarh Municipalities Act, 1961

(i)in place of Administrator the State Government may appoint an Administrative Committee consisting of Chairman, Vice-Chairman and such number of members as it may deem fit, but the total number of such members including Chairman and Vice-Chairman shall not be more than five;