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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Chattisgarh - Subsection

Section 93(2) in The Chhattisgarh Municipalities Act, 1961

(2)Every such requisition shall be complied with by the Chief Municipal Officer without unreasonable delay and it shall be incumbent on every Municipal Officer and servant to obey any order made by the Chief-Municipal Officer in pursuance of any such requisition.