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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

State of Chattisgarh - Subsection

Section 18A(1)(ii) in The Chhattisgarh Municipal Corporation Act, 1956

(ii)to fix the date of the meeting of the Corporation with the consent of the Mayor and arrange to send the notice thereof along with the Agenda as approved by the Mayor; and