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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(2)(a) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(a)Notwithstanding anything contained in the Chhattisgarh Societies Registrikaran Adhiniyam, 1973 (No. 44 of 1973) or any other State enactment for the time being in force, the District Rural Development Agency of the district shall stand merged with the Zila Panchayat of the district and all the assets and liabilities and functions of the said Agency shall stand transferred and be vested in, and be discharged and performed by the Zila Panchayat concerned.