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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1)(a) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(a)Determine and regulate the tariff for various municipal public services like water-supply, sanitation, maintenance of roads and services, issue of various kinds of certificates and/or licenses and/or permits, and operation and maintenance of services like slaughter-houses, kanji houses and all other facilities and services that are entrusted to the urban local bodies under Schedule 12 of the Constitution and/or the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956) and/or the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961).