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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)The Speaker or any Councillor may resign his office by tendering his resignation in writing to the Mayor who shall forward the same to the Divisional Commissioner and if the Speaker or such Councillor, as the case may be, desires he may also send a copy of his resignation directly to the Divisional Commissioner.