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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(h) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(h)"Municipality" shall have the same meaning as assigned to it under clause (18) of Section 3 of the Municipalities Act, 1961 and shall include Municipal Corporation, Municipal Council or Nagar Panchayat, as the case may be;