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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(4) in Chhattisgarh Municipalities (Procedure for Conduct of Business) Rules, 2016

(4)Reply to every question shall be given by Mayor/President or any member of Mayor-in-Council/President-in-council authorized by him :Provided that with the permission of Presiding Officer, the Chief Executive Officer may reply the questions on behalf of the Mayor/President or any member.