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State of Chattisgarh - Section

Section 425A in The Chhattisgarh Municipal Corporation Act, 1956

425A. Certain officials entitled to attend meetings of Corporation or Mayor-in-Council.

- Any officer of the Education, Public Works, Medical. Sanitary and other Technical Departments whom the Government may by general or special order appoint in this behalf, shall be entitled to attend any meeting of the Corporation or Mayor-in-Council and address it on any matter concerning the work of his department.