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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(4)(ii) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(ii)the signature of the Chief Executive Officer or any other officer authorized by Chief Executive Officer, in the case of a Janpad Panchayat or Zila Panchayat, as the case may be :