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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)The State Government shall from time to time, by notification in the official gazette, determine the number and extent of wards to be constituted in each municipal area :Provided that the total number of wards shall not be more than seventy and not less than forty in any municipal area.