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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2) in The Chhattisgarh Municipalities Act, 1961

(2)Notwithstanding anything contained in sub-section (1), all moneys due to the Council, immediately before the date of such exclusion, on account of tax, toll, fee, rate, or otherwise may, in respect of the area so excluded, be recovered by the Council as if such area has not been excluded.