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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Chattisgarh - Subsection

Section 144(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)Every owner or occupier from whom any such requisition is made shall be bound to comply with the same and to give true information or to make a true return to the best of his knowledge or belief.