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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Chattisgarh - Subsection

Section 202(2) in The Chhattisgarh Municipalities Act, 1961

(2)No drains or sewers or channels shall be constructed or any out-fall or disposal be carried into, across or under, the land vesting in the State Government or the Central Government except with their prior permission.