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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Chattisgarh - Subsection

Section 64(3)(a) in The Chhattisgarh Municipalities Act, 1961

(a)shall be posted in the Municipal Office on the day on which the meeting is adjourned and such posting shall be deemed sufficient notice of the next ensuing meeting to the Councillors who were present in the meeting;