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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(1)The Government shall, within six months after this Act becomes law, by notification, constitute for the purposes of this Act, a Commission to be known as "Chhattisgarh Municipal Revenue Regulatory Commission".