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[Cites 0, Cited by 1] [Section 421] [Entire Act]

State of Chattisgarh - Subsection

Section 421(4) in The Chhattisgarh Municipal Corporation Act, 1956

(4)The Government may, after considering the said representation, cither cancel, modify or confirm the order passed by it under sub-section (1) or take such other action in respect of the matter as may in the opinion of the Government be just or expedient having regard to all the circumstances of the case.