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[Cites 0, Cited by 1] [Section 423(1)] [Section 423] [Entire Act]

State of Chattisgarh - Subsection

Section 423(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)All powers and duties of the Corporation, the Mayor-in-Council and the Appeal Committee under this Act, may until the Corporation is reconstituted be exercised and performed by such person, or a committee of persons as the State Government may appoint in that behalf.