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[Cites 0, Cited by 0] [Section 248] [Entire Act]

State of Chattisgarh - Subsection

Section 248(2) in The Chhattisgarh Municipalities Act, 1961

(2)Copies of all orders passed and notices issued by the Council and for the time being in force under this section, shall be kept at the Municipal office and shall be open to inspection by the public at all reasonable times.