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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Chattisgarh - Subsection

Section 99(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)If and such reduction or transfer is of an amount exceeding live hundred rupees, the Corporation may pass with regard thereto such order as it thinks lit, and it shall he incumbent on the Mayor-in-Council and the Commissioner to give effect to the said order.