Section 48B in The Chhattisgarh Municipal Corporation Act, 1956
48B. Constitution and composition of Mohalla Committees.
- [(1) The Mohalla Committees shall be constituted within [as soon as possible] [Substituted by C.G. Act No. 1 of 2005, dated 16.6.2006.] from the date of first meeting of the Council after the election of each Municipal Corporation.(2)The number of Mohalla Committees determination of their territorial area, number of members and functions, powers and the procedure for the conduct of business shall be determined in such manner as may be prescribed by the State Government.]
