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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(e) in The Chhattisgarh Municipalities Act, 1961

(e)all budget estimates, assessment list, valuation or measurement made or authenticated under the Bhopal State Town Area Act, 1954 (XIV of 1954), or the Panchayat Law immediately before the specified date and in respect of the local area shall be deemed to have been made or authenticated under this Act;