Section 339 in The Chhattisgarh Municipalities Act, 1961
339. Requisition of service in cases of emergencies.
- On occurrence of war, floods or any similar emergency, the Council shall immediately comply with any requisition made by the State Government for the services of any of the Municipal employees and shall meet such proportion of the expenses with respect to travelling and daily allowances as the State Government may determine.[Chapter XIIA] [Inserted by M.P. Act No. 18 of 1997.] Colonization
