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[Cites 0, Cited by 0] [Section 325] [Entire Act]

State of Chattisgarh - Subsection

Section 325(1) in The Chhattisgarh Municipal Corporation Act, 1956

(1)If any such structure, fixture or covering as is described in Section 318 has already been erected, set up or placed against or in front of any premises, the Commissioner may give notice under sub-section (2) of the said section to the owner of the said premises.