Section 333 in The Chhattisgarh Municipalities Act, 1961
333. Enforcement of order.
- In all matters connected with this Act, if a Council makes default in carrying out any order made by the State Government or by any authority other than the Council in exercise of any of the powers conferred by this Act or any rule made thereunder, the State Government shall have all the powers necessary for the enforcement of such order at the cost of the Council.
