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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Chattisgarh - Subsection

Section 247(2) in The Chhattisgarh Municipalities Act, 1961

(2)All public bathing places except those maintained by the Council shall be licensed by the Council and every such licence shall be renewable every year, but may be revoked or cancelled by the Council if in its opinion the management of any public bathing place is not satisfactory from the hygienic point of view.