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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Chattisgarh - Subsection

Section 90(2) in The Chhattisgarh Municipalities Act, 1961

(2)During any absence on leave of the Chief Municipal Officer for a period not exceeding thirty days at a time the State Government may appoint a person to act as the Chief Municipal Officer.