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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Chattisgarh - Subsection

Section 46(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)After the first meeting of the Corporation under Section 18, the Speaker shall constitute an Advisory Committee for every department of the Corporation from amongst the elected councillors other than the councillors included as member in the Mayor-in-Council under Section 37, to advise in the affairs of the department concerned.