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[Cites 0, Cited by 0] [Section 358(7)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(7)(iii) in The Chhattisgarh Municipalities Act, 1961

(iii)the whole or any part of any street leading from the limits of the Municipality to the limits of any Municipality, notified area, Cantonment or Panchayat if the distance between the limits of the Municipality and the boundaries of these authorities does not exceed fifty miles and the Municipality and the authorities concerned each consent to the extension of such bye-laws or rules;