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[Cites 0, Cited by 0] [Section 443] [Entire Act]

State of Chattisgarh - Subsection

Section 443(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)The State Government shall, by notification, in the Official Gazette, determine the number and extent of wards to be constituted within the area of each Industrial Township and only one member shall be elected from each ward.