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[Cites 0, Cited by 0] [Section 242(2)] [Section 242] [Entire Act]

State of Chattisgarh - Subsection

Section 242(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)become a resort of idle and disorderly person or of persons, who have no ostensible means of subsistence or who cannot give satisfactory account of themselves ;