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

State of Chattisgarh - Subsection

Section 2(2)(i) in The Chhattisgarh Municipalities Act, 1961

(i)all Municipal Committees, Municipal Councils, Municipal Boards and Notified Area Committees constituted, Committees or sub-Committees constituted, or appointed, limits defined, appointments, rules, orders and bye-laws made, notifications and notices issued, taxes imposed or assessed, fees fixed, contracts entered into, suits instituted and proceeding undertaken or any other things done or action taken under the said Acts or any enactment thereby repealed shall, in so far as they are not inconsistent with the provisions of this Act, be deemed to have been respectively constituted, appointed, defined, made, issued, imposed or assessed, fixed, entered into, instituted, undertaken, done or taken under this Act.