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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(5)(iii) in The Chhattisgarh Municipalities (The Conduct of Business of the Mayor-In-Council/President-In-Council and the Powers and Functions of the Authorities) Rules, 1998

(iii)Such works which are of the policy nature or relevant to the whole city, irrespective of the amount of expenses likely to be incurred therein, the prior approval of the Council shall have to be obtained.