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[Cites 0, Cited by 0] [Section 187(9)] [Section 187] [Entire Act]

State of Chattisgarh - Subsection

Section 187(9)(a) in The Chhattisgarh Municipalities Act, 1961

(a)any material alteration, enlargement or reconstruction of any building or of any wall, including compound wall and fencing verandah, fixed platform, plinth door-step or the like, whether constituting part of a building or not;