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[Cites 0, Cited by 0] [Section 332(1)] [Section 332] [Entire Act]

State of Chattisgarh - Subsection

Section 332(1)(i) in The Chhattisgarh Municipalities Act, 1961

(i)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;