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[Cites 0, Cited by 0] [Section 349] [Entire Act]

State of Chattisgarh - Subsection

Section 349(ii) in The Chhattisgarh Municipalities Act, 1961

(ii)any permission granted under this Act, for making any temporary erection or for putting up any projection or for the temporary occupation of any public street or any land or building belonging to the Council; and