Section 182(3)(a) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 182(3)] [Section 182] [Entire Act]

State of Chattisgarh - Subsection

Section 182(3)(a) in The Chhattisgarh Municipalities Act, 1961

(a)within two months from the receipt of the notice given under subsection (1), the Council fails to-

(i)pass orders under the said sub-section and to serve notice thereof; or

(ii)issue a provisional order or demand further particulars under sub-section (2); or