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[Cites 0, Cited by 0] [Section 302] [Entire Act]

State of Chattisgarh - Subsection

Section 302(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)In any case in which the erection commenced is being carried on unlawfully as mentioned in Section 307, the Commissioner may by written notice require the building operations to be discontinued from the date of service of such notice.