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[Cites 0, Cited by 0] [Section 323(1)] [Section 323] [Entire Act]

State of Chattisgarh - Subsection

Section 323(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)open, break up, displace, take up or make any alteration in or cause any injury to, the soil or pavement, or any wall, fence, post, chain or other material or thing forming part of any street or in any open space vested in the Corporation; or