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[Cites 0, Cited by 0] [Section 358(9)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(9)(g) in The Chhattisgarh Municipalities Act, 1961

(g)
(i)securing the protection of public parks, gardens, open spaces play-grounds, commons, swimming tanks, vested, in or under the control of the Council, from injury or misuse, regulating their management and the manner in which they may be used by the public, and providing for the proper behaviour of persons in them;
(ii)regulating the use of common pasture land provided by the Council and rates of fees for use thereof;