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[Cites 0, Cited by 0] [Section 244] [Entire Act]

State of Chattisgarh - Subsection

Section 244(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)enter upon and pass through any land whether within or without the city adjacent to or in the vicinity of such a drainage or sewage scheme or such water-works in whomsoever such land may vest;