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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(3) in The Chhattisgarh Municipalities Act, 1961

(3)The State Government may, by notification, at any time remove the President, Vice-President or a member of the Committee and appoint any other person eligible to be so appointed in his place.