Section 293 in The Chhattisgarh Municipalities Act, 1961
293. Provision of this part to be in addition to Central Act No. 104 of 1956.
- The provisions contained in Sections 290, 291 and 292 shall be in addition to and not in derogation of the provisions of the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956) and anything done or any action taken under these sections shall be subject be subject to the provisions of the said Act.(19)Service of notices, penalties on non-compliances therewith and execution of works on default.
