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[Cites 0, Cited by 0] [Section 309] [Entire Act]

State of Chattisgarh - Subsection

Section 309(3) in The Chhattisgarh Municipal Corporation Act, 1956

(3)When a building has been vacated by removal under sub-section (2), the Commissioner shall affix a notice to the building in the manner prescribed by bye-laws and no person except with the permission in writing of the Commissioner and in accordance with the terms and conditions of such permission, shall without sufficient cause enter into or remain in such building.