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[Cites 0, Cited by 0] [Section 328(3)] [Section 328] [Entire Act]

State of Chattisgarh - Subsection

Section 328(3)(a) in The Chhattisgarh Municipalities Act, 1961

(a)all the [Councillors and President] [Substituted by M.P. Act No. 18 of 1997.] of the Council shall, as from the date of the order, vacate their offices as [Councillors and President] [Substituted by M.P. Act No. 18 of 1997.];