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THE CHHATTISGARH MUNICIPALITIES (SANSHODHAN) ACT, 2009
THE CHHATTISGARH MUNICIPALITIES (SANSHODHAN) ACT, 2009
[Act No. 10 of 2009] (Published in the Chhattisgarh Rajpatra (Asadharan) dated 3-10-2009 Page 594(1).)
[03rd October, 2009]
PREAMBLE
An Act to amend the Chhattisgarh Municipalities Act, 1961.
Be it enacted by the Chhattisgarh Legislature in the Sixtieth Year of the Republic of India:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Chhattisgarh Municipalities (Sanshodhan) Act, 2009.
(2) It extends to the whole of State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 35
Clause (q) of Section 35 of the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961) (hereinafter referred to as the Principal Act) shall be omitted.
Section 3 - Amendment of Section 38
Clause (ee) of sub-section (1) of Section 38 of the Principal Act shall be omitted.
