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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

State of Chattisgarh - Subsection

Section 241(2)(a) in The Chhattisgarh Municipalities Act, 1961

(a)when the Council has fixed such hours, and given public notice thereof by beat of drum, removes, or causes to be removed, along any street any such offensive matter at any time except within the hours so fixed ; or