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

State of Chattisgarh - Subsection

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

(c)all the properties vested in the Council shall until the Council is reconstituted, vest in the Administrator or the Administrative Committee, as the case may be, appointed under clause (b) for the purposes of this Act: