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[Cites 0, Cited by 1] [Section 406(1)] [Section 406] [Entire Act]

State of Chattisgarh - Subsection

Section 406(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)except as the Government may otherwise by notification in the Gazette direct, all rules, bye-laws, regulations, notifications, orders, directions and powers made, issued or conferred under this Act and in force at the dale of inclusion shall apply to the said area, in supersession of all corresponding rules, bye-laws, regulations, notifications, orders, directions and powers made, issued or conferred under the Act deemed to be so repealed.