Section 407(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Government after consulting the Corporation may, by notification in the Gazette and in such other manner as it may determine, declare its intention to exclude any specified area within the limits of the city from the operation of such provisions of this Act, as are, in the opinion of the Government, unsuited thereto, and thereupon the said provisions shall cease to have effect in the said area.
