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[Cites 0, Cited by 0] [Section 328(3)] [Section 328] [Entire Act]

State of Chattisgarh - Subsection

Section 328(3)(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)for the purposes of this Act, such Administrative Committee shall exercise and perform all the powers and duties of the Council, [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.], Appeal Committee, [Advisory Committees] [Substituted by M.P. Act No. 20 of 1998.] and its Chairman and the Vice-Chairman shall exercise and perform such powers and duties as provided under this Act for the President and Vice-President of the Council;