Section 306(a) in The Chhattisgarh Municipalities Act, 1961
(a)Sections 183(5), 184, 186, [* * *] [Omitted by M.P. Act No. 18 of 1997.] 190, 203, 205, 206, 207, 209, 210, 211, 212, 218, 229, 268 and 283 shall be exercised and discharged by the President; and
