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[Cites 0, Cited by 0] [Section 72B] [Entire Act]

State of Chattisgarh - Subsection

Section 72B(4) in The Chhattisgarh Municipalities Act, 1961

(4)The Council shall be competent to determine the territorial area of Mohalla Committees:Provided that the area included in the territorial area be any Mohalla Committee shall be contiguous.