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[Cites 0, Cited by 0] [Section 120] [Entire Act]

State of Chattisgarh - Subsection

Section 120(4) in The Chhattisgarh Municipalities Act, 1961

(4)Any Councillor may, with the permission of the President and in the presence of the Chief Municipal Officer, inspect any document relating to accounts of the Council within two days before; the meeting of the Council in which they are to be considered.