Section 45 in The Chhattisgarh Municipalities Act, 1961
45. Notification of election of President and Councillors.
- [Every election of the [President and Councillors] [Substituted by M.P. Act No. 17 of 1994] from wards shall be notified by the State Election Commission in the Official Gazette.] [Inserted by M.P. Act No. 18 of 1997.]
