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[Cites 0, Cited by 0] [Section 358(2)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(2)(d) in The Chhattisgarh Municipalities Act, 1961

(d)the notice to be given to the Council by any person who becomes the owner or possessor of a vehicle or animal in respect of which any tax is payable under this Act;