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[Cites 0, Cited by 0] [Section 339A] [Entire Act]

State of Chattisgarh - Subsection

Section 339A(3) in The Chhattisgarh Municipalities Act, 1961

(3)The State Government shall have power to make rules prescribing the form of application, amount of fees for registration and other terms and conditions for issue of the Registration Certificate.