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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(1) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(1)Chairman and Members of the Commission shall be such serving or retired officers who shall be of the rank not below Secretary to the State Government and who shall be persons of ability, integrity and standing who have adequate knowledge of, and have shown capacity in. dealing with problems relating to urban development.