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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Chattisgarh - Subsection

Section 232(2) in The C.G. Land Revenue Code, 1959

(2)The Gram Sabha shall consist of one Chairman, one Secretary and not less than three other members who shall be elected in the prescribed manner by the adult residents of the village or group of villages for which the Gram Sabha is established.