Section 59(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

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State of Chattisgarh - Subsection

Section 59(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)has directly or indirectly, by himself or his partner, any share or interest in any contract of employment with, by or on behalf of the Corporation, other than an interest in land held on a lease from the Corporation, or is a Director, Secretary, Manager or other salaried officer of an incorporated company which has any such share or interest; or

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State of Chattisgarh - Subsection

Section 59(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956