Section 2(a) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016
(a)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) or the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961), as the case of may be;
