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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Chattisgarh - Subsection

Section 18(2) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016

(2)After scrutiny of questions to be asked by the Councillors keeping in view of Rule 17, the questions allowed shall be included in agenda of the first meeting of the Municipality to be held after 10 days of such scrutiny for reply.