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[Cites 0, Cited by 0] [Section 442(1)] [Section 442] [Entire Act]

State of Chattisgarh - Subsection

Section 442(1)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)the Administration shall be deemed to be the Corporation and shall exercise the power and perform the duties conferred or imposed by or under this Act on the Corporation, the Mayor-in-Council, the Appeal Committee and the Commissioner: