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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Chattisgarh - Subsection

Section 94(6) in The Chhattisgarh Municipalities Act, 1961

(6)Unless the State Government otherwise directs the power of appointing Municipal Officers and servants other than those, mentioned in or specified under sub-Section (4) shall vest in the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.].