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State of Chattisgarh - Section

Section 278 in The Chhattisgarh Municipalities Act, 1961

278. Penalty for neglect or refusal.

- Any person who neglects or refuses to give any information which it is his duty to give under Section 276 or Section 277 shall be liable to punishment which may extend to fifty rupees.
(12)Park, Play-ground and open spaces.