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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)[ person not more than fifteen percent of the number of municipal wards in the town, nominate by the State Government, having special knowledge or experience in the Municipal administration : [Substituted by C.G. Act No. 30 of 2015, dated 7.8.2015.]