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State of Chattisgarh - Section

Section 121C in The Chhattisgarh Municipalities Act, 1961

121C. Social Audit.

- [Notwithstanding anything contained in this Act, the Council or Nagar Panchayat, as the case may be, shall arrange for Social Audit in such manner as may be prescribed by the State Government-] [Inserted by C.G. Act No. 17 of 2012, dated 1.8.2012.]