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

State of Chattisgarh - Subsection

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

(c)be removed by the Commissioner to some other place, if at any time the owner of the aforesaid premises, building Or tree is desirous of effecting any change in his property which cannot without unreasonable inconvenience be carried out unless the shaft or pipe is removed.