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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)The superintendence, direction and control of the preparation of electoral rolls for and the conduct of all elections of Councillors and Mayors of the Municipal Corporation shall be vested in the State Election Commission.