Section 328(4) in The Chhattisgarh Municipalities Act, 1961
(4)[] [Sub-section (7) renumbered as sub-section (4) by M.P. Act No. 17 of 1994.] Any person or persons appointed by the State Government to exercise and perform the powers and duties of a Council during the period of its dissolution [* * *] [Omitted by M.P. Act No. 17 of 1994.] may receive payment if the State Government so directs, for his or their services from the Municipal fund.
