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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)This withdrawal shall not revive any office, authority or thing abolished by the Municipal Law, or affect the validity of anything done or suffered, or any right, title, obligation or liability accrued, before the application of this Act.