Section 351 in The Chhattisgarh Municipalities Act, 1961
351. Power of State Government to declare any area to be sanitary zone.
- The State Government may, by notification, declare any area round about any Municipal area, as may be specified therein, to be a sanitary zone attached to such Municipal area for purposes of sanitation and public health and upon such declaration the Council shall exercise all powers relating to sanitation in that zone.
