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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Chattisgarh - Subsection

Section 128(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)For this purpose the Mayor-in-Council shall have access to all the municipal accounts and to all records and correspondence relating thereto and the Commissioner shall forthwith furnish to the Mayor-in-Council any explanation concerning receipts and disbursements which it may call for.