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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Chattisgarh - Subsection

Section 88(e) in The Chhattisgarh Municipal Corporation Act, 1956

(e)all expenses and costs incurred by the Corporation or by any Municipal Officer on behalf of the Corporation in the exercise of any power conferred or the discharge of any duty imposed on it or them by this Act, including moneys which the Corporation is required or empowered to pay by way of compensation;