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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(a) in The Chhattisgarh Municipalities Act, 1961

(a)in the absence of the President and unless prevented by reasonable cause, to preside, at the meetings of the Council and he shall when so presiding exercise the same authority as is vested in the President under clause (a) of sub-section (1) of Section 51;