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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(h) in The Chhattisgarh Municipalities Act, 1961

(h)all proceedings pending immediately before the specified date before the Town Area Committee or Panchayat or any other authority, as the case may be, shall be deemed to be transferred to and continued by the Council or such authority;