Section 9(1)(b) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(b) in The Chhattisgarh Municipalities Act, 1961

(b)the State Government shall frame a scheme determining what portion of the balance of the Municipal fund and all other property vested in the Council shall, on such exclusion, vest-

(i)where such area is included within the limits of any other local authority, in such local authority; and

(ii)in any other case, in the State Government;

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State of Chattisgarh - Subsection

Section 9(1)(b) in The Chhattisgarh Municipalities Act, 1961