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

State of Chattisgarh - Subsection

Section 359(2) in The Chhattisgarh Municipalities Act, 1961

(2)If it appears to the State Government that any Municipality bye-laws are necessary for any matter in respect of which model bye-laws have been published under sub-section (1), it may require the Council to adopt such model bye-laws modified to suit local conditions.