Section 5(1)(ii) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(ii)[ In case of Municipal Council and Nagar Panchayat-] [Substituted by Notification No. 15-F-1-07-07-XVIII-3, dated 20-6-2007.]

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