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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Chattisgarh - Subsection

Section 355(2)(iii) in The Chhattisgarh Municipalities Act, 1961

(iii)conditions subject to which the powers of the Council are to be delegated to the President or Vice-President, Chairman of the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or other Committees;