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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Chattisgarh - Subsection

Section 320(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)The Corporation or the Commissioner shall, if so required by the Government exercise in respect of such streets, all or any of the powers conferred by this Act upon the Corporation or the Commissioner as the case may be.