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[Cites 0, Cited by 0] [Section 423(1)] [Section 423] [Entire Act]

State of Chattisgarh - Subsection

Section 423(1)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)All property vested in the Corporation shall, until the Corporation is reconstituted, vest in such person or committee in trust for the purposes of this Act.