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State of Chattisgarh - Section

Section 182 in The Chhattisgarh Municipal Corporation Act, 1956

182. Fees and costs chargeable.

- The fees for every notice or warrant issued and for the maintenance of any livestock seized under this chapter shall be chargeable at the rates specified in this behalf in the bye-laws of the Corporation and shall be included in the cost of recovery to be levied under Section 175.