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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Chattisgarh - Subsection

Section 5A(2) in The Chhattisgarh Municipalities Act, 1961

(2)If the local authority having jurisdiction in the said area or any person resident therein, objects to such declaration, such authority or person may submit an objection in writing to the Collector within a prescribed period and the Governor shall take such objection into consideration.