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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Chattisgarh - Subsection

Section 23A(2)(ii) in The Chhattisgarh Municipal Corporation Act, 1956

(ii)the notice of such a meeting specifying the dale, time and place shall be despatched to the Mayor and every Councillor ten clear days before the meeting;