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[Cites 0, Cited by 0] [Section 422(1)] [Section 422] [Entire Act]

State of Chattisgarh - Subsection

Section 422(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)at any time upon representation made or otherwise the State Government is satisfied that the Corporation is not competent to perform or persistently makes default in the performance of the duties imposed on it by or under this Act or any other law for the time being in force or exceeds or abuses its powers, or