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State of Chattisgarh - Section

Section 298 in The Chhattisgarh Municipal Corporation Act, 1956

298. Supervision of building and works.

- Every person who intends to erect a new building or executes any such work as is described in Section 294, shall erect the building or execute the work in such manner, under such supervision, through such qualified agency, and subject to such conditions and restrictions as may be prescribed by the bye-laws.