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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Chattisgarh - Subsection

Section 308(4) in The Chhattisgarh Municipalities Act, 1961

(4)The Collector may allow an Executive Officer or any other official deputed by the Council for the purpose to appear before him in any appeal and to watch or represent interest of the Council.