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[Cites 0, Cited by 0] [Section 249(1)] [Section 249] [Entire Act]

State of Chattisgarh - Subsection

Section 249(1)(e) in The Chhattisgarh Municipal Corporation Act, 1956

(e)keeping horses, cattle or other four-footed animals for sale or hire or for the sake of the produce thereof, or for any purpose for which any charge or remuneration is made or received;