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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(2) in The Chhattisgarh Municipalities Act, 1961

(2)Subject to the restrictions, limitations and conditions imposed by this Act and the rules made thereunder the executive powers for the purpose of carrying out the provisions of this Act shall vest in the Chief Municipal Officer.