Section 417A(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)The Government may depute Divisional Commissioner, Director Urban Administration, [Divisional Commissioner,] [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.] or Collector to make tin enquiry into the affairs of the Corporation or inspection or examination of any department, office, service, work or thing under the control of any Corporation authority and to report to it the result of such enquiry, inspection or examination.
