Chhattisgarh Municipalities Act 1961
Preamble An Act to consolidate and amend the law relating to municipalities and to make better provision for the organisation and administration of Municipalities in Chhattisgarh. Be it enacted by the Chhattisgarh Legislature in the Twelfth year of the Republic of India as follows:-
- Act number
- Act 37 of 1961
- Year
- 1961
- Enacted on
- 20-11-1961
- In force from
- 3 October 2009
- Jurisdiction
- Chhattisgarh State Act
- Subjects
- Housing And Urban Development
Read the full text of Chhattisgarh Municipalities Act 1961 section by section on LawLens.
Official source: India Code