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[Cites 0, Cited by 0] [Section 359] [Entire Act]

State of Chattisgarh - Subsection

Section 359(3) in The Chhattisgarh Municipalities Act, 1961

(3)If any Council fails to comply with a requisition made under sub-section (2) within six months of the making thereof the State Government may apply to such Municipality the model bye-laws modified as it thinks fit.