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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Chattisgarh - Subsection

Section 23A(2)(i) in The Chhattisgarh Municipal Corporation Act, 1956

(i)the meeting, shall be convened forthwith on a requisition, signed by not less than one-third of the total number of elected Councillors constituting the Corporation for the time being;