Section 20(2)(b) in The Chhattisgarh Municipalities Act, 1961

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(b)

(i)in the case of an election of a Councillor, by any voter of the ward concerned;

(ii)in the case of a [nomination] [Substituted by M.P. Act. No. 17 of 1994.] of Councillor, by any Councillor;

(iii)[ in the case of election of President by any voter of the Municipal area,] [Inserted by M.P. Act. No. 18 of 1997.]

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