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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Chattisgarh - Subsection

Section 138(1) in The Chhattisgarh Municipalities Act, 1961

(1)All such objections shall be entered in a register to be maintained for the purpose and, on receipt of any objection the Chief Municipal Officer shall give a notice in writing to the objector of the time and place at which his objection will be investigated.