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[Cites 0, Cited by 0] [Section 225] [Entire Act]

State of Chattisgarh - Subsection

Section 225(2) in The Chhattisgarh Municipalities Act, 1961

(2)Whoever takes down/alters or removes any of the said bars, chains or posts or removes or extinguishes any such light without the authority or consent of the Council shall be punished with fine which may extend to fifty rupees.