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[Cites 0, Cited by 0] [Section 423] [Entire Act]

State of Chattisgarh - Subsection

Section 423(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)Any person or persons appointed under clause (b) of sub-section (1) may, at any time be removed by the State Government who shall have power to appoint another person or persons, as the case may be, in his or their place or places.