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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Chattisgarh - Subsection

Section 214(1) in The Chhattisgarh Municipalities Act, 1961

(1)The Council may, if it thinks fit, cause any work the execution of which may be ordered by or on behalf of the Council under the provisions of this Chapter to be executed by Municipal or other agency under its own orders, without first of all giving the persons by whom the same would otherwise have to be executed the option of doing the same.