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

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

State of Chattisgarh - Subsection

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

(a)in case the Council, within one month from the receipt of such notice, has neither-

(i)passed orders under sub-section (3) and served notice thereof in respect of the intended work; nor

(ii)issued under sub-section (5) any provisional order or any demand for further particulars;