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THE CHHATTISGARH MUNICIPALITIES (AMENDMENT) ACT, 2003
THE CHHATTISGARH MUNICIPALITIES (AMENDMENT) ACT, 2003
[Act No. 5 of 2003]
PREAMBLE
An Act further to amend the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961).
Be it enacted by the Chhattisgarh Legislature in the Fifty-fourth year of the Republic of India as follows :-
Section 1 - Short Title and Commencement
(1) This Act may be called the Chhattisgarh Municipalities (Amendment) Adhiniyam, 2003 (No. 5 of 2003).
(2) It shall come into force from date of its notification in the official Gazette.
Section 2 - Amendment of Section 322
In Section 322 of Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961) hereinafter called Principal Act, for words "Divisional Commissioner" the words "Director Urban Planning and Development" shall be substituted.
Section 3 - Amendment of Section 323
In sub-section (1) of the Principal Act, for words "Divisional Commissioner" the words "Director Urban Planning and Development" shall be substituted.
Section 4 - Amendment of Section 331
In sub-section (1) and (2) of the Principal Act, for words "Divisional Commissioner" the words "Director Urban Planning and Development" shall be substituted.
Section 5 - Amendment of Section 332
In sub-section (1) of the Principal Act, for words "Commissioner" the words "Director Urban Planning and Development" shall be substituted.
Section 6 - Amendment of Section 345
In sub-section (2) of the Principal Act, for words "Commissioner" the words "Director Urban Planning and Development" shall be substituted.
