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[Cites 0, Cited by 0] [Section 116(3)] [Section 116] [Entire Act]

State of Chattisgarh - Subsection

Section 116(3)(b) in The Chhattisgarh Municipalities Act, 1961

(b)prepared by the Chief Municipal Officer, if the Finance Committee or [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] has not considered the budget estimates,