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[Cites 0, Cited by 0] [Section 327] [Entire Act]

State of Chattisgarh - Subsection

Section 327(2) in The Chhattisgarh Municipalities Act, 1961

(2)If that duty is not performed within the period so fixed, that State Government or any officer authorised in this behalf, may appoint some person to perform it, and may direct that the expense of performing it, and with reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the Council.