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[Cites 0, Cited by 0] [Section 419] [Entire Act]

State of Chattisgarh - Subsection

Section 419(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The person appointed under sub-section (1) may, for the purpose of taking the action directed under Section 418 exercise any of the powers conferred on any officer of the Corporation by or under this Act, including the power to draw cheques on the account of the municipal fund.