Section 13(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)should be deleted on the ground that the person concerned is dead or has ceased to be ordinarily resident in the ward or is otherwise not entitled to be registered in that roll,

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State of Chattisgarh - Subsection

Section 13(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956