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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Chattisgarh - Subsection

Section 83(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Each year the Commissioner shall, in the budget meeting of the Corporation, publish the details of all immovable property of the Corporation and send its copy along with the agenda to the members.