Section 441(2)(b) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 441(2)] [Section 441] [Entire Act]

(b)

(i)in the case of an election of a Councillor, by any voter of the ward concerned;

(ii)in the case of nomination of a Councillor, by any Councillor;

(iii)in the case of election of Mayor, by any voter of the Municipal area,

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