Section 355(2)(ii) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

(ii)conditions subject to which the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] is to exercise the powers of the Council;

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