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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of Chattisgarh - Subsection

Section 291(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)The Mayor-in-Council shall within fifteen days of the receipt of the documents relating to the scheme, forward them to the Corporation together with the opinion of the Commissioner and any comments which the Mayor-in-Council may make.