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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The State Government shall, in consultation will the State Election Commission, make rules for the preparation of electoral rolls and conduct of all elections of Councillors and Mayors of Municipal Corporations.