Section 40(3) in The Chhattisgarh Municipalities Act, 1961
(3)If it appears to the Collector that any Councillor having become liable for removal under Section 41 has tendered his resignation to escape such removal, then notwithstanding anything contained in this Section, the Collector may order his removal in accordance with the provisions of the said Section and thereupon the Councillor shall be deemed to have been removed from the date he resigned his office.] [Substituted by M.P. Act No. 18 of 1997.]
