Section 51(1)(d) in The Chhattisgarh Municipalities Act, 1961

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State of Chattisgarh - Subsection

Section 51(1)(d) in The Chhattisgarh Municipalities Act, 1961

(d)to direct, in cases of emergency, the execution or stoppage of any work or the doing of any act which requires the sanction of the Council, and the immediate execution or doing of which is, in his opinion necessary for the service or safety of the public, and that the expenses incurred in the execution of such work or doing of such act shall be paid from the municipal fund:

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State of Chattisgarh - Subsection

Section 51(1)(d) in The Chhattisgarh Municipalities Act, 1961