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[Cites 0, Cited by 0] [Section 187(6)] [Section 187] [Entire Act]

State of Chattisgarh - Subsection

Section 187(6)(b) in The Chhattisgarh Municipalities Act, 1961

(b)in case the Council having issued such demand for and having received such further particulars, has issued no further orders within one month from the receipt of such particulars.