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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(4) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(4)The Commissioner shall, through a general or special system, maintain proper record of all grievances received from Mohalla Samiti/Ward Samities and/or general citizens and action taken thereon, and shall publish the same for general public information under the provisions in the Act for public disclosure of information.