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[Cites 0, Cited by 0] [Section 358(7)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(7)(m) in The Chhattisgarh Municipalities Act, 1961

(m)[ regulating and prohibiting the stationing of carts or picketing of animals on any ground under the control of the Council or the using of such ground as halting place of vehicles or animals or as a place for encampment or the causing or permitting of any animal to stray and imposition of fees for such use;] [Substituted by M.P. Act No. 31 of 1973.]