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[Cites 0, Cited by 0] [Section 328(3)] [Section 328] [Entire Act]

State of Chattisgarh - Subsection

Section 328(3)(d) in The Chhattisgarh Municipalities Act, 1961

(d)the State Government may, at any time remove the Administrator, Chairman, Vice-Chairman or any member appointed under clause (b) and may appoint any other person eligible to be so appointed in his place.]