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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Chattisgarh - Subsection

Section 19(2) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(2)The Mohalla Samiti/Ward Samiti shall, to the extent possible, redress the grievance received under clause (1). If however, it finds the matter beyond its capacity or powers, it shall bring the matter in writing before the Commissioner with its recommendation.