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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(5)(iv) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(iv)The prior approval of the Corporation or the Council, as the case may be, shall have to be obtained for giving any grant or reward to any institution or person (excepting the employees).