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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(2)(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)if satisfied about its genuineness, accept the resignation and notify the fact of such resignation and the occurrence of casual vacancy by reason of such resignation in the Gazette;