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

State of Chattisgarh - Subsection

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

(f)the precautions to be taken when permission is granted to any private individual for opening or breaking up any public street and the fees to be paid for the restoration of a street in its original condition;