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[Cites 0, Cited by 0] [Section 211(2)] [Section 211] [Entire Act]

State of Chattisgarh - Subsection

Section 211(2)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)if the same be fixed to a wall supporting the eaves of a roof, be carried at least five feet higher than such eaves; and