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[Cites 0, Cited by 0] [Section 293(1)] [Section 293] [Entire Act]

State of Chattisgarh - Subsection

Section 293(1)(iv) in The Chhattisgarh Municipal Corporation Act, 1956

(iv)construct or re-construct any projecting portion of a building which the Commissioner is empowered by Section 305 to require to be set back or is empowered to give permission to construct or re-construct;-