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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

State of Chattisgarh - Subsection

Section 220(1)(f) in The Chhattisgarh Municipalities Act, 1961

(f)if, notwithstanding any such notice under clause (e) such use continues and cannot in the opinion of the Council be otherwise prevented, to close either temporarily or permanently or fill up or fence in such manner as the Council considers sufficient to prevent such use of such source of water supply as aforesaid; or