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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(3)(b) in The Chhattisgarh Municipalities Act, 1961

(b)shall be served on the Councillors who were not present in the meeting but where such adjournment not after a period exceeding twenty-four hours, it shall not be necessary to serve such notice and the posting of the notice in the Municipal Office as aforesaid, shall be deemed as sufficient notice of the next ensuing meeting.