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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2) in Chhattisgarh Nagar Palika Mohalla Samiti (Constitution, Functions, Powers and Procedure for Conduct of Business) Rules, 2005

(2)The date and time for the meeting of Mohalla Samiti shall be fixed by its President and such meeting shall necessarily be conveyed at least once in a month. The notice of conveying the meeting shall necessarily be given by Secretary to the President and all the members of the Mohalla Samiti at least three days before.