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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Chattisgarh - Subsection

Section 72(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)if the exercise of such power or the performance of such duty involves or is likely to involve expenditure for any period or at any time after the close of the said financial year, liability for such expenditure shall not be incurred without the sanction of the Corporation.