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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Chattisgarh - Subsection

Section 124(a) in The Chhattisgarh Municipalities Act, 1961

(a)reclaiming unhealthy localities, laying out, whether in areas previously built upon or not, new; public streets, and acquiring land for that purpose, including plots of land for building to abut on such streets;