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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Chattisgarh - Subsection

Section 356(2) in The Chhattisgarh Municipalities Act, 1961

(2)All rules may be general for all Municipalities or for all Municipalities not expressly exempted from its operation, or may be special for the whole or any part of any one or more Municipalities, as the State Government may direct.