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[Cites 0, Cited by 2] [Section 56] [Entire Act]

State of Chattisgarh - Subsection

Section 56(3) in The Chhattisgarh Municipalities Act, 1961

(3)The process of finalizing the agenda and the manner of conducting the meeting shall be as may be prescribed by the State Government.] [Substituted by C.G. Act No. 17 of 2012, dated 1.8.2012.]