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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

State of Chattisgarh - Subsection

Section 322(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)erect or set up any wall, fence, rail, post, step, booth or other structure whether fixed or movable or whether of a permanent or temporary nature, or any fixture in or upon any street so as to form an obstruction to, or an encroachment upon, or a projection over, or to occupy any portion of such street, channel, drain, well or tank.