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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Chattisgarh - Subsection

Section 92(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)give effect to the decisions taken, in accordance with the provisions of this Act and the rules or bye-laws made thereunder by the Council and submit periodical reports, if the Council so directs, regarding the progress made in respect thereto.