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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)Every Municipal Corporation unless sooner dissolved, shall continue tor five years from the dale appointed for its first meeting and no longer.Explanation. - The meeting held under sub-section (1) of Section 18 for the purpose of electing the Speaker shall be deemed to be the first meeting for the purpose of this sub-section.