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[Cites 0, Cited by 0] [Section 358(8)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(8)(k) in The Chhattisgarh Municipalities Act, 1961

(k)prescribing the conditions on and subject to which permission may be granted, renewed, suspended or withdrawn for erecting, exhibiting, fixing or retaining any business advertisement, over any land, building, or structure, or for announcing any business advertisement by loud-speaker;