Section 418A in The Chhattisgarh Municipal Corporation Act, 1956
418A. Power of State Government to issue directions for implementation of welfare measures.
(1)If the State Government desire to implement certain welfare measures in respect of housing, public utilitys, sanitation or health of the public it may issue directions to the Corporation for implementing the welfare measures specified in the directions.(2)On receipt of directions under sub-section (I), the Corporation shall comply with the said directions.
