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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(b) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(b)"Competent Authority" means in relation to Municipal Corporation, the Municipal Commissioner; and in relation to Municipal Council and Nagar Panchayat, the Chief Municipal Officer;