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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(1)(g) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013

(g)"Municipal Area" means such area as defined under clause (34-a) of Section 5 of the Municipal Corporation Act, 1956 and which is situated within the limits of Municipal Corporation, Municipal Council or Nagar Panchayat, as the case may be;