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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Chattisgarh - Subsection

Section 46(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)The member of the Mayor-in-Council incharge of the department shall convene the meeting of the Advisory Committee of the department concerned at least once in every two months and shall preside over such meeting. He may take into consideration the suggestions made by the members of the Advisory Committee in the meeting.