Section 433(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)[ All rules made under this Act shall be laid on the table of the Legislative Assembly as soon as possible while it is in Session, but not later than the last scheduled day of the Session next, following the date of notification.] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
