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[Cites 0, Cited by 0] [Section 432A] [Entire Act]

State of Chattisgarh - Subsection

Section 432A(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)The State Government may, from time to time make model bye-laws for any matter in respect of which a Corporation is empowered to make bye-laws under this Act, and publish them in the Gazette for the guidance of Corporation.