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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Chattisgarh - Subsection

Section 170(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)Any such person may demand that the conveyance or package or both as the case may be, shall be taken without unnecessary delay before the Commissioner or a person appointed by him for this purpose, who shall cause the inspection to be made in his presence.