Section 76(2)(b) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

(b)any proceeding pending to which the authority was a party shall be continued as if the Municipality was a party thereof in lieu of the authority.

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