Section 83A in The Chhattisgarh Municipal Corporation Act, 1956
83A. [ Custody and destruction of the record. [Inserted by C.G. Act No. 15 of 2004, dated 2.1.2005.]
- The State Government may prescribe the manner in which the record of the Corporation shall be maintained and kept in custody and also the manner and the procedure subject to which record shall be destroyed.]
