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[Cites 0, Cited by 0] [Section 358(9)] [Section 358] [Entire Act]

State of Chattisgarh - Subsection

Section 358(9)(f) in The Chhattisgarh Municipalities Act, 1961

(f)protecting from injury or interference anything within the limits of the Municipality being the property of the State Government or of the Council or under the control or management of the Council;