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[Cites 0, Cited by 1] [Section 405] [Entire Act]

State of Chattisgarh - Subsection

Section 405(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)If the local authority having jurisdiction in the said area or any person resident therein, objects to such declaration, such authority or person may submit an objection in writing to the Collector "within a prescribed period" and Governor shall take such objection into consideration.