Section 232(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)In carrying out the duties imposed on the Corporation by clauses (b), (c), (j) and (l) of Section 66 or exercising the powers conferred upon it by Sections 190, 191, 192, 193, 211, 213 and 214, the Corporation shall not cause any nuisance which in the circumstances of the case can reasonably be avoided.
