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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(4) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016

(4)The Chief Executive Officer, with prior consultation of the Mayor/President shall send reply of the questions allowed prior to at least one day of the aforesaid meeting. The Presiding Officer shall have right to extend the time limit for answering the questions.