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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Chattisgarh - Subsection

Section 219(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)Washing places to be provided by Commissioner for washermen. - The Commissioner shall provide suitable places for the exercise of their calling by washermen, and may require with the approval of the Mayor-in-Council the payment of such fees for any such place as he may Tom time to time determine.