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[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Chattisgarh - Subsection

Section 73(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)no such contract for any purpose which, in accordance with any provision of this Act, the Commissioner may not carryout without the approval or sanction of some other municipal authority, shall be made by him until or unless such approval or sanction has been duly obtained.