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[Cites 0, Cited by 0] [Section 358(4)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(4)(g) in The Chhattisgarh Municipalities Act, 1961

(g)the permission, regulation or prohibition of use or occupation of any street or place by itinerant vendors or hawkers or by any person for the sale of articles or the exercise of any calling or the setting up of any booth or stall and the fees chargeable for such occupation;