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[Cites 0, Cited by 0] [Section 297(2)] [Section 297] [Entire Act]

State of Chattisgarh - Subsection

Section 297(2)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)if the plans and specifications submitted with the application show that such building is not in accordance with the town-planning scheme sanctioned under Section 291, or with any provision of this Act, or any rule or bye-law made thereunder, or any provision of any law for the time being in force; or