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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Chattisgarh - Subsection

Section 57(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)Every person so appointed shall exercise the powers conferred and perform the duties imposed on the Commissioner by this Act or by any other enactment for the time being in force and shall be subject to the same liabilities, restrictions and conditions to which the Commissioner is liable and shall receive such monthly salary and allowances, as the Government may determine.