Section 306 in The Chhattisgarh Municipalities Act, 1961
306. Certain powers of Council to be exercised by President and Chief Municipal Officer.
- Notwithstanding anything contained in this Act, all the powers and functions of the Council under-(a)Sections 183(5), 184, 186, [* * *] [Omitted by M.P. Act No. 18 of 1997.] 190, 203, 205, 206, 207, 209, 210, 211, 212, 218, 229, 268 and 283 shall be exercised and discharged by the President; and(b)Sections 180(1) and (2), 185 [187, 187-A] [Inserted by M.P. Act No. 18 of 1997.], 191, 192, 194, 195, 196, 198, 199, 200(2), 204, 208, 213, 215, 216, 217, 220, 221, 222, 223, 224, 225, 226, 227, 232, 234, 236, 239, 241, 242, 246, 250, 251, 252 and 286 shall be exercised and discharged by the Chief Municipal Officer.
