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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Chattisgarh - Subsection

Section 130(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)The auditor shall-
(a)report to the Mayor-in-Council any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of money due to the Corporation or in the municipal accounts;
(b)Omitted