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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

State of Chattisgarh - Subsection

Section 18A(1)(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)to preside over the meetings of the Corporation and send the copy of proceeding to the Commissioner within seven days from the dale of meeting;