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[Cites 0, Cited by 0] [Section 122B] [Entire Act]

State of Chattisgarh - Subsection

Section 122B(1) in The Chhattisgarh Municipalities Act, 1961

(1)Every Municipal Council and the Nagar Panchayat shall maintain and publish all its records duly catalogued and indexed, in a manner and form which enables the Municipal Council or the Nagar Panchayat, as the case may be, under this section to disclose the required information to general public.