Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Municipalities (Sanshodhan) Act, 2009 10 of 2009 [03 October 2009] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 35 3. Amendment Of Section 38 Chhattisgarh Municipalities (Sanshodhan) Act, 2009 10 of 2009 [03 October 2009] 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:-- * Published in the Chhattisgarh Rajpatra (Asadharan) dated 3-10-2009 Page 594(1). 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. 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. 3. Amendment Of Section 38 :- Clause (ee) of sub-section (1) of Section 38 of the Principal Act shall be omitted.