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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Chattisgarh - Subsection

Section 17(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)for contravention of any provisions of the Chhattisgarh Nagariya Kshetron Me Ke Bhoomihin Vyakti (Pattadhruli Adhikaron Ka Pradan Kiya Jana) Adhiniyam. 1984 (No. 15 oF 1984) or of any law providing for the prevention of hoarding or profiteering or of adulteration of food or drugs.