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[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of Chattisgarh - Subsection

Section 283(3) in The Chhattisgarh Municipalities Act, 1961

(3)Upon a conviction being obtained under this section the Magistrate shall, on the application of the Chief Municipal Officer or any officer authorised by him but not otherwise, order such place to be closed and thereupon appoint persons or take other steps to prevent such place being used for any purpose mentioned in sub-section (1).