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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Chattisgarh - Subsection

Section 81(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)where the meeting is a meeting of the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] such Committee shall be deemed to have been duly constituted and to have had power to deal with the matters referred to in the minutes.