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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of Chattisgarh - Subsection

Section 291(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)The Commissioner shall within fifteen days of the dale announced under the provisions of sub-section (2), forward to the Mayor-in-Council the notice together with the objections or suggestions, if any, and his opinion thereof.