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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(8) in Chhattisgarh Municipal Corporation (Erection of Temporary Tower or Structure for Cellular Mobile Phone) Rules, 2010

(8)In case the tower is proposed to be erected within radial distance of 100 meters from sensitive building like Mantralaya, Vidhan Sabha, Chief Minister's Residence, High Court and District Court a NOC from the relevant department will have to be obtained and attached.