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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Chattisgarh - Subsection

Section 76(1) in The Chhattisgarh Municipalities Act, 1961

(1)A Committee may meet and adjourn as often as it thinks proper but the Chairman of the Committee may whenever he thinks fit and shall upon the written request of the President of the Council or of at least two members of the Committee call a special meeting of such Committee.