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[Cites 0, Cited by 0] [Section 251(2)] [Section 251] [Entire Act]

State of Chattisgarh - Subsection

Section 251(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)No new well, tank, pond, cistern of fountain shall be dug or constructed without the previous permission, in writing, of the Council.