Section 125A in The Chhattisgarh Municipal Corporation Act, 1956
125A. [ Maintenance of Accounts. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- The Municipal Commissioner shall prepare and maintain the accounts of income, expenses, assets and liabilities of the council in such form and in such manner as may be prescribed in the manual prepared under section 125-B.]
