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[Cites 0, Cited by 0] [Section 403(2)] [Section 403] [Entire Act]

State of Chattisgarh - Subsection

Section 403(2)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)any notice or order issued or other action taken by the Commissioner under Sections 174, 193, 195, 196, 197, 198, 199, 202, 204, 205, 207, 208, 209, 210, 237, 241, 243, 246, 247, 248, 249, [292-A] [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.] 295, 296, 299, 301, 302, 310, 311, 312, 313, 315, 322, 323, or 393 of this Act or any rule or bye-law made thereunder;