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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(2)(e) in The Chhattisgarh Municipalities Act, 1961

(e)subject to the provisions of clauses (a) and (d) above, the term of Councillors or members shall not extend beyond the term of the Committee, Council or the Board, as the case may be, as specified in clause (b) or clause (c);]
(iii)any action initiated for recovery of taxes under the said Acts or any enactments thereby repealed shall be continued in accordance with the provisions thereof;
(iv)