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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Chattisgarh - Subsection

Section 93(1)(a) in The Chhattisgarh Municipalities Act, 1961

(a)to produce any record, correspondence, plan or other documents which is in his possession or under his control as Chief Municipal Officer or which is recorded or filed in his office or in the office of any Municipal Officer or servant subordinate to him: