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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Chattisgarh - Subsection

Section 61(3) in The Chhattisgarh Municipalities Act, 1961

(3)No business other than the business fixed for the original meeting shall be transacted at any such-subsequent meeting except with the consent of two-third of the [elected] [Substituted by M.P. Act No. 17 of 1994.] Councillors present,