Section 6 in The Chhattisgarh Municipal Corporation Act, 1956

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State of Chattisgarh - Section

Section 6 in The Chhattisgarh Municipal Corporation Act, 1956

6. Municipal authorities charged with the execution of this Act.

- The Municipal authorities charged with carrying out the provisions of this Act shall be-

(a)the Corporation;

(b)the Mayor-in-Council;

(c)the Mayor;

(d)the Commissioner.